BIKRAM SINGH Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) ISSUE notice.

(2.) MS . Suruchi Aggawal, Advocate accepts notice on behalf of respondent.

(3.) THE relevant facts are that the petitioner's assessment returns for the AY 2011 -12 were considered and order made, pursuant to which the Assessing Officer (AO) brought to tax a sum of Rs. 4,39,71,545/ -. Whilst doing so the AO added a sum of Rs. 3,25,50,000/ - under Section 68 of the Act, after holding that the explanation furnished by the assessee was unacceptable. The assessee/writ petitioner preferred an appeal to the CIT (Appeals) on 07.04.2014, which is pending.