COMMISSIONER OF INCOME TAX Vs. S. SUDHAKAR

JUDGEMENT

(1.) THE Revenue has come up with the above appeal under Section 260A of the Income Tax Act, 1961, raising the following questions of law: - -

(2.) HEARD Mr. T.R. Senthilkumar, learned Standing counsel for the Revenue.

(3.) SUBSEQUENTLY , the Commissioner of Income Tax -I, Coimbatore, issued an order dated 30.3.2012 under section 263 of the Income Tax Act, holding that the order of assessment passed under section 143(3) was contrary to law and that the claim of exemption allowed under Section 54 was wrong. The Commissioner directed the assessing officer to redo the assessment afresh as per the law.