BHAGERIA FINANCE AND INVESTMENT PVT. LTD. Vs. DCIT

JUDGEMENT

(1.) THIS is an appeal by the assessee against the order dated 25.05.2011 of ld. CIT(A) -V, New Delhi.

(2.) FOLLOWING grounds have been raised in this appeal:

(3.) THAT on the facts and in the circumstances of the case and in law, learned CIT(A) erred in not quashing the instant reopening made by the ld. Assessing Officer (AO) u/s 147/148 of the Act for non communication of reasons as per Jurisdictional DHC order in case of Haryana Acrylic : 308 ITR 38.