COMMISSIONER OF INCOME-TAX Vs. A N DYANESWARAN

JUDGEMENT

(1.) THIS appeal is filed under Section 260a of the Income Tax Act, 1961 by the Revenue, against the order of the Income-tax Appellate Tribunal, Madras 'a' Bench, Chennai dated 29. 10. 2003. On 22. 03. 2004, this Court admitted the appeal and formulated the following substantial questions of law:-

(2.) THE facts leading to the above substantial questions of law are as under:-

(3.) LEARNED Senior Standing Counsel appearing for the Revenue submitted as follows:-