JAMBUWALA COMMODITIES PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Tushar Hemani with learned advocate Ms.Vaibhavi K. Parikh for the petitioner and learned Senior Standing Counsel Mr.Varun Patel for the respondents.

(2.) Rule returnable forthwith. Learned Senior Standing Counsel Mr. Varun Patel waives service of notice of rule for the respondents.

(3.) By these petitions, the petitioner had challenged the impugned notices dtd. 31/3/2021 issued under Sec. 148 of the Income Tax Act, 1961 (for short "the Act") for the Assessment Years 2013-14 and 2014-15 on the ground that the reasons recorded for reopening for both the Assessment Years are vague and incorrect.