VENKATA DILIP KUMAR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This writ petition is filed challenging the order of the first respondent dated 08.03.2018, in rejecting the petition filed by the assessee under Section 264, wherein and whereby the assessee sought for enhancement of the deduction of Rs.1,02,13,527/- as the additional cost of construction under Section 54 of the Income Tax Act, 1961.

(2.) The case of the petitioner is as follows:

(3.) The respondent filed a counter affidavit, wherein it is stated as follows: