MAYUR WOVENS PVT LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) RULE . Ms. Mauna Bhatt, learned advocate waives service of notice of rule on behalf of the respondents in both the petitions.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, both the petitions are taken up for final hearing today.

(3.) IN both these petitions the common petitioner -assessee has challenged the initiation of the re -assessment proceedings under Section 148 of the Income Tax Act (hereinafter referred to as 'the Act').