HOTEL CELEBRATION Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This petition is filed by the assessee to challenge a notice dated 14.03.2013 issued by the respondent-Assessing Officer to reopen assessment for the assessment year 2006-07.

(2.) Brief facts are as under:

(3.) In case of the present petitioner, the assessment of the return for the year 2006-07 was similarly carried out and completed. To reopen such assessment also the Assessing Officer issued the impugned notice. In order to do so, he relied on the same report of the valuation and recorded following reasons: