RAMESH CHANDRA Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The petitioners under Articles 226 and 227 of the Constitution of India, seek common relief by way of a direction to the respondent for quashing the impugned notice dated 30.03.2017 and the impugned order dated 02.05.2017 made under Section 147/148 of the Income Tax Act, 1961(hereafter 'the Act').

(2.) It is contended that the impugned notice and the order are contrary to the provisions of Sections 150 and Section 153(explanation 3, as it stood then).

(3.) The facts briefly are that accounts of one M/s. Acorus Unitech Wireless Private Limited were assessed in respect of returns for Assessment Year 2009-2010, after which, matter was carried in appeal.