DEDIYASAN INDUSTRIAL CO OP CREDIT SOCIETY LIMITED Vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, GANDHINAGAR

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the notice issued by the respondent - Revenue under Sec. 148 of the Income Tax Act, 1961 (for short, "the Act") dtd. 27/3/2021, thereby the reassessment sought to be initiated for the Assessment Year 2014-15.

(2.) The brief facts of the case can be stated as under:

(3.) Thus, being aggrieved and dissatisfied with the aforesaid, the petitioner has approached this Court for appropriate writ, order or directions.