COMMISSIONER OF INCOME TAX Vs. S P NATARAJAN

JUDGEMENT

(1.) The Revenue is on appeal by raising the following substantial questions of law in respect of the block assessment year 1988-1989 to 1998-1999 (upto 11.12.1997):

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(3.) Learned counsel appearing for the respondent submits that the issue involved in this appeal viz., low tax effect has already been considered by this Court in T.C.A. No.1528 of 2007 on 06.06.2018 and the following order has been passed: