CHEHAR REALTY PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or direction to quash and set aside the impugned notice under section 148 of the Income Tax Act, 1961, by which the A.O. has sought to reopen the assessment for A.Y. 2014-15.

(2.) That the petitioner filed return of income for A.Y. 2014-15 declaring loss at Rs. 48,953/-. The said return was processed under section 143(1) of the Act accepting the returned loss. 2. 1. That thereafter assessment for A.Y. 2014-15 is sought to be reopened by the impugned notice on the ground that the income chargeable to tax for A.Y. 2014-15 has escaped assessment within the meaning of section 147 of the Income Tax Act.

(3.) Mr.Talsania, learned advocate appearing on behalf of the petitioner has vehemently submitted that the impugned notice under section 148 of the Act is bad in law.