PRANAM FOUNDATIONS Vs. ASSISTANT COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THE appeals are filed against the order of the Income -tax Appellate Tribunal, Madras 'B' Bench, dated January 12, 2007, made in I.T.SS. A. Nos. 87/Mds/2005 and 98/Mds/2005 for the assessment year April 1, 1990, to September 26, 2000 (block period). The substantial questions of law formulated for entertainment of the appeals are as follows:

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

(3.) WHILE in the course of arguments, it is submitted by the learned Counsel appearing for the assessee that questions of law Nos. 2 and 3 do not arise for consideration in these appeals, the same is recorded.