ESTATE OF SHRI AUDIKESAVALU NAIDU C O THE OFFICIAL TRUSTEE OF TAMIL NADU HIGH COURT CAMPUS Vs. ASSISTANT DIRECTOR OF INCOME TAX EXEMPTIONS II

JUDGEMENT

(1.) THE revenue has come up on appeal against the order of the Income Tax Appellate Tribunal, Madras 'A' Bench, dated 14.9.2007 passed in I.T.A.No.1306/Mds/2007 in respect of the assessment year 1998-1999 by formulating the following substantial questions of law:

(2.) THE facts of the case are as follows: