(1.) Heard Mr.T.R.Senthil Kumar, learned Senior Standing Counsel assisted by Mr.S.Rajesh, learned Senior Standing Counsel and M/s.K.G.Usha Rani, learned Junior Standing Counsel for the appellant; and Mr.G.Baskar, learned counsel for the respondent.
(2.) This tax case appeal has been filed challenging the order of the Income Tax Appellate Tribunal, Madras 'D' Bench, dated 14.12007, in ITA No.2177/Mds/2007 for the assessment year 2004-05.
(3.) The above appeal has been admitted on the following substantial questions of law:-