BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -15, NEW DELHI

JUDGEMENT

(1.) The present writ petition has been filed at the instance of the assessee challenging the notice dtd. 31/3/2018 issued under Sec. 148 and subsequent order dtd. 25/9/2018 under Sec. 148A(d) of the Income Tax Act, 1961 ["Act"], disposing of the petitioner's objections against the impugned notice for Assessment Year ["AY"] 2011-12.

(2.) At the threshold, it appears from record that the petitioner is a private limited company engaged in real estate business. With effect from 1/4/2012 i.e., from AY 2012-13, various companies namely, Verma Buildtech and Promoters Private Limited, Rishi Promoters Private Limited, Renu Builders and Promoters Private Limited and Nishit Developers Private Limited along with eight other companies got amalgamated with the petitioner.

(3.) On 13/9/2011, the petitioner filed its original Income Tax Return ["ITR"] declaring an income of Rs.6,23,974.00. Subsequently, a revised ITR was filed by the petitioner for the concerned AY on 5/6/2012 declaring the same income.