NIRMA LTD. Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The petitioner has challenged a notice dated 30.3.2010 issued by the respondent-Assessing Officer to reopen the assessment of the petitioner for the Assessment Year 2005-06.

(2.) Brief facts are as under :

(3.) Taking us through the materials on record, learned counsel for the petitioner raised following contentions :