VISHWANATH ENGINEERS Vs. ASST. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Rule. Learned counsel, Ms. Paurami B. Sheth, waives service of notice of rule on behalf of the respondent. The petition is taken up for final disposal forthwith.

(2.) The petitioner is a partnership firm and is regularly assessed to tax. The petitioner has challenged a notice dated April 19, 2010, issued by the respondent-Assessing Officer under section 148 of the Income-tax Act, 1961 (hereinafter to be referred to as "the Act"), seeking to reopen the assessment of the petitioner for the assessment year 2006-07.

(3.) For the assessment year 2006-07, the petitioner filed the return of income on July 26, 2006, declaring total income of Rs. 25,30,915 along with audited accounts. In the profit and loss account, the petitioner had claimed various expenses including a sum of Rs. 7,50,771 as maintenance contribution (society) under the head of administrative expenses.