SARASWATI PETROCHEM PVT. LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This writ petition is directed against proceedings triggered qua the petitioner/assessee under Sec. 148 of the Income-tax Act, 1961 [hereafter referred to as 'the Act"].

(2.) The record shows that the Assessing Officer (AO) initiated assessment/reassessment proceedings vis-"-vis the petitioner/assessee concerning Assessment Year (AY) 2011-12 via notice dtd. 31/3/2018, issued under Sec. 148 of the Act [hereafter referred to as the 'impugned notice"].

(3.) For adjudication of the instant writ action, the following broad facts are required to be noticed.