ITO Vs. ARASAN SUBBIAH

JUDGEMENT

(1.) This appeal is by the revenue against the order of the Tribunal dated 12-1-2001 passed in ITA No. 975/Mad/1995. The relevant assessment year is 1989-90.

(2.) The material facts culled out from the statement of facts are as follows:

(3.) The appeal is admitted on the following substantial question of law: