SUNBARG TRADLINK PVT. LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The petitioner has challenged a notice dated 30.03.2015 issued by the respondent Assessing Officer, reopening the petitioner's assessment for the assessment year 2008-09. Brief facts are as under.

(2.) The petitioner is a company registered under the Companies Act. For the assessment year 2008-09, the petitioner had filed a return of income on 29.09.2008, declaring total income of Rs.15,94,430/-. Such return was accepted under section 143(1) of the Income Tax Act, 1961 ('the Act' for short) without scrutiny. To reopen such assessment, the Assessing Officer issued impugned notice. In order to do so, he has recorded following reasons:

(3.) Upon being supplied with such reasons, the petitioner raised brief objections before the Assessing Officer under a letter written on or around 21.03.2016 conveying the following.