P.MADHUSUDHAN Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal, by the assessee filed under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as "the Act"?), is directed against the order dated 24.08.2007, passed by the Income Tax Appellate Tribunal "B"? Bench, Chennai (for brevity, "the Tribunal"?), in I.T.A.No.114/Mds/2005 for the assessment year 2001-2002.

(2.) At the time when the appeal was entertained by order dated 08.12.2008, four substantial questions of law were admitted.

(3.) Mr.M.P.Senthil Kumar, learned counsel appearing for the appellant/assessee submitted that there are certain typographical errors and this Court may consider in re-framing the substantial questions of law.