MEADOW INFRADEVELOPERS PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Meadow Infradevelopers Private Limited by the present writ petition has prayed for setting aside and quashing re-assessment proceedings initiated vide notice dated 28th March, 2017 under Section 148 of the Income Tax Act, 1961 (Act, for short) for Assessment Year 2010-11.

(2.) The petitioner has also prayed for quashing of the order dated 28th November, 2017, by which objections raised by the petitioner against initiation of re-assessment proceedings for the Assessment Year 2010-11 have been dismissed.

(3.) Return filed by the petitioner on 5th October, 2010 for the Assessment Year 2010-11, declaring "Nil" income was taken up for scrutiny assessment for the following reasons recorded by the Assessing Officer:-