PRINCIPAL COMMISSIONER OF INCOME Vs. S.YOGARATHNAM

JUDGEMENT

(1.) This appeal, by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act), is directed against the order dated 15.3.2017 passed by the Income Tax Appellate Tribunal, Madras 'A' Bench in ITA.No.1037/Mds/2016 for the assessment year 2010-11 by raising the following substantial questions of law :

(2.) We have heard Mr.T.R.Senthilkumar, learned Senior Standing Counsel and Ms.K.G.Usharani, learned Standing Counsel appearing for the appellant - Revenue. Though the respondent has been served and the name of the respondent printed in the cause list, none appears for the respondent.

(3.) The assessee is an individual and a partner of group of concerns. A search and seizure operation was conducted in the business premises of the assessee on 18.8.2011, pursuant to which, assessments were made under Section 153C read with Section 153A and Section 143(3) of the Act for the years 2006-07 to 2009-10 and completed on 30.3.2014.