DECCAN AGENCY Vs. DEPUTY COMMISSIONER OF INCOME

JUDGEMENT

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

(2.) This appeal, by the assessee, is directed against the order passed by the Income Tax Appellate Tribunal, Chennai 'A' Bench in ITA.No. 686/Mds/2006 dtd. 12/10/2007 for the assessment year 2001-02.

(3.) The above appeal was admitted on 3/11/2008 on the following substantial question of law :