JANAKI MOHAN Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), are directed against the order dated 04.11.2015 passed by the Income Tax Appellate Tribunal, Madras "C" Bench, ('the Tribunal' for brevity) in I.T.A.No.1837/Mds/2012 for the assessment year 2009-10.

(2.) The above appeal was admitted on the following Substantial Questions of Law:

(3.) We have heard Ms.Sriniranjani Srinivasan, learned counsel for the appellant/assessee and Mr.J.Narayanasamy, learned Senior Standing Counsel for the respondent/Revenue.