AVTEC LIMITED Vs. DY. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) These are three writ petitions by Avtec Limited which challenge the notices dated 31st March, 2015 issued to it by the Respondent Deputy Commissioner of Income Tax, Circle-1 [hereinafter referred to as the Assessing Officer ("AO") under Sec. 148 of the Income Tax Act, 1961 and the order dated 11th Jan., 2016 passed by the AO disposing of the Petitioner's objections thereto.

(2.) The aforementioned notices were issued seeking to reopen the assessments of the Petitioner for Assessment Years ("AYs") 2008-09, 2009-10 and 2010-11.

(3.) The background facts are that the Petitioner is engaged in the business of manufacturing and selling of automobiles, power trains and power shift transmissions along with their components.