SHRI. LAKSHMANAN MAGENDIRAN Vs. THE INCOME TAX OFFICER

JUDGEMENT

(1.) Issue notice. Mr. T. Pramod Kumar Chopda, accepts notice, on behalf of the Revenue.

(2.) This writ petition is directed against the assessment order dated 21.11.2016, passed under Sec. 143(3) of the Income Tax Act, 1961 (in short "the 1961 Act").

(3.) The petitioner, on the other hand, qua the Assessment Year (AY) in issue, (i.e., AY 2014-15), had returned total income of Rs.9,56,650.00.