ABHIJIT BHANDARI Vs. PRINCIPAL COMMR. OF INCOME TAX

JUDGEMENT

(1.) This Writ Petition is directed against the order dated 26.02.2016, passed by the respondent. The said order pertains to Assessment Year (AY) 2008-09. This order has been passed by the respondent in exercise of his powers under Sec. 263 of the Income Tax Act, 1961 (in short "the Act").

(2.) In order to adjudicate upon the issues raised in the writ petition, one would require to notice the following broad facts :

(3.) In the interregnum, the petitioner had filed his returns for AY 2008-2009, on 31.07.2008, in which, he had claimed deduction under Sec. 54F of the Act. Evidently, the petitioner's return was taken up for scrutiny, whereupon, an assessment order dated 22.12.2010, was passed.