FERROMATIK MILACRON INDIA LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) PETITIONER has challenged the notice dated 24.9.2002 issued by the respondent Assessing Officer under Section 148 of the Income Tax Act, 1961 ( "the Act" for short).

(2.) THE petition arises in following factual background:-

(3.) HAVING received such notice, the petitioner under its communication dated 31.12.2002, demanded the reasons recorded by the Assessing Officer for reopening the assessment.