MYSORE CEMENTS LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE petitioner-company, an assessee under the Income-tax Act, 1961 (hereinafter referred to as the "Act"), has challenged the notice issued by the Income-tax Officer under section 148 of the Act, proposing to reopen the assessment for the year 1977-78. THE said notice is annexed to the writ petition as annexure-D.

(2.) THE assessee's counsel, Sri G. Sarangan, has raised the following, among other grounds, while challenging the validity of the impugned notice :

(3.) "Information" which formed the basis for the notice is also contained in the he reasons recorded.