M/S.KAKB DEVELOPERS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 21.06.2017 passed by the Income Tax Appellate Tribunal, Madras "D" Bench, ('the Tribunal' for brevity) in I.T.A.No 3254/Mds/2016 for the assessment year 2012-13.

(2.) The appellant has raised the following Substantial Questions of Law in the grounds of appeal:

(3.) We have heard Mr.R.Venkatanarayanan, learned counsel for the appellant/assessee and Mr.T.Ravi Kumar, learned Senior Standing Counsel for the respondent/Revenue.