SMT. RENUKA PHILIP Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This appeal by the assessee is directed against the order passed by the Income Tax Appellate Tribunal, "D" Bench, Chennai, dated 13.07.2012 in

(2.) The appeal has been admitted on 103.2013 on the following substantial questions of law:-

(3.) The assessee filed return of income for the assessment year under consideration viz., 2005-06 on 31.07.20015 admitting a total taxable income of Rs. 1,11,107.00. In the said return of income, the Long Term Capital gains arising or accruing as a result of sale of the property situated at Chennai was reported to the extent of Rs. 24,01,859.00 and the assessable capital gains was invested in another property situated at Bangalore.