ARDENT VENTURES LLP Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) By filing this writ application under Article 226 of the Constitution of India, the writ applicant seeks to challenge the Notice dated 28.03.2018 issued by the respondent under Section 148 of the Income Tax Act, 1961 (for short "The Act, 1961") seeking to re-open the applicant's income tax assessment for the A.Y 2011-12.

(2.) The brief facts giving rise to filing the present writ application are as follows:

(3.) Being dissatisfied with the decision to reopen the assessment, the writ applicant is here before this Court with the present writ application.