(1.) Heard Mr.R.Kumar, learned counsel for the appellant and Mr.D.Prabhu Mukunth Arunkumar, learned Standing Counsel for the respondent.
(2.) This appeal, by the assessee, is directed against the order passed by the Income Tax Appellate Tribunal 'B' Bench, Chennai dated 29.02008, in ITA No.1909/Mds/2007 for the assessment year 2003-04.
(3.) The appeal has been admitted on the following substantial question of law:-