CLIANTHA RESEARCH LTD. Vs. DY. CIT

JUDGEMENT

(1.) HEARD learned counsel for the parties for final disposal of the petition. Petitioner has challenged a notice dated 21 -3 -2012 annexed at Annexure -J to the petition issued by respondent No. 1 under section 148 of the Income Tax Act, 1961 ('the Act' for short).

(2.) BRIEFLY stated the facts are as follows:

(3.) AT the request of the petitioner the assessing officer supplied reasons recorded by him for issuing the impugned notice. Such reasons read as under: - -