JAGDISHBHAI GOVINDLAL PATEL Vs. INCOME- TAX OFFICER

JUDGEMENT

(1.) Rule. Mr.Mehta, learned Counsel for the respondent, waives service of notice of Rule.

(2.) The learned Counsel appearing for both the sides are heard for final disposal.

(3.) The short facts are that on 27.7.2008, return of income was filed by the Assessee for the assessment year of 2008-09, declaring the total income of Rs.90,540/-. Notice under Section 143(2) of the Income Tax Act (hereinafter referred to as the "Act") was issued, commencing regular assessment proceedings on 18.8.2009. Thereafter, as per the Assessee, all relevant details, including the date on which the property was acquired and the sale deed were submitted. Ultimately, the assessment order was passed assessing the income of Rs.90,540/-. On 25.3.2014 Notice under Section 148 of the Act was issued for reopening of the assessment. On 9.4.2014, letter was addressed by the Assessee to the respondent demanding reasons. On 2.6.2014, reasons recorded were furnished to the Assessee. On 10.6.214, the Assessee submitted objections against the reasons for resisting the reopening of the assessment. On 19.8.2014, order was passed by the respondent, rejecting the objections for reopening of the assessment. Under these circumstances, the present petition before this Court.