COMMISSIONER OF INCOME TAX Vs. R RADHIKA

JUDGEMENT

(1.) We have heard the learned counsel on either side.

(2.) This appeal by the Revenue has been directed against the order passed by the Income Tax Appellate Tribunal dated 14.12007 as amended vide order dated 01.2008.

(3.) This appeal has been admitted on 14.8.2008 on the following substantial question of law :