C ARYAMA SUNDARAM Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal is against an order dated 27.12.2016 of the Income Tax Appellate Tribunal, allowing the appeal being I.T.A.No.1208 /Mds/2015 of the appellant assessee for statistical purpose.

(2.) The appellant assessee, being an individual and a Senior Advocate practising in the Supreme Court of India, had filed his return of income for the assessment year 2010-11 declaring taxable income of Rs.12,20,97,560.00 and the same was processed under Sec. 143(1) of the Income Tax Act, 1961, hereinafter referred to as "the said Act".

(3.) The return filed by the appellant assessee was selected for scrutiny and notice under Sec. 143(2) of the said Act was issued on 25.8.2011. Thereafter, another notice under Sections 143(2) read with Sections 129 and 142(1) of the said Act was issued.