KRISHNADAS GOVINDDAS PARIKH Vs. WEALTH TAX OFFICER

JUDGEMENT

(1.) THIS petition is a consolidated petition for A. Ys. 1983-84 to 1993-94. Two principal issues under challenge are:

(2.) ON 29. 04. 08, after hearing the matter for some time, the Court found it necessary to peruse the reasons recorded for reopening completed assessments for the three assessment years mentioned hereinbefore. Request for time as prayed for by the learned senior standing counsel was granted. Thereafter, on 12. 05. 08, the following order came to be recorded.

(3.) TODAY, the learned standing counsel has placed on record copies of correspondence exchanged with the respondent authorities commencing from 15. 07. 04 and resting on 13. 05. 08 to show that the learned counsel has been pursuing the matter vigorously with the respondent authorities but till date the reasons recorded for re-opening have not been made available.