GAURAV TRIYUGI SINGH Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard Mr. D. V. Gandhi, learned counsel for the Appellant; and Mr. Sham Walve, learned standing counsel Revenue for the Respondent.

(2.) Considering the subject matter of the appeal, Digitally signed we are of the view that the same can be disposed of by Shalikram P. Borey Shalikram Date: at this stage itself. Consequently, notice is made returnable forthwith and by consent of the parties, appeal is taken up for final disposal.

(3.) This Appeal has been preferred by the assessee under section 260-A of the Income Tax Act, 1961, assailing the legality and correctness of the order dated 11.05.2017 passed by the Income Tax Appellate Tribunal, Mumbai Bench "G", Mumbai (Tribunal) in Income Tax Appeal No. 6160/Mum/2016 for the assessment year 2010-11.