SURESHCHANDRA KANTILAL ACHARYA Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) Petitioner has challenged a notice dated 13.02.2018 issued by the respondent-Assessing Officer seeking to rectify an order dated 12.12.2017 passed by him for giving effect to the judgement of the Income Tax Appellate Tribunal dated 27.09.2017 in case of the assessee.

(2.) Brief facts are as under:

(3.) At one stage, the Assessing Officer gave effect to this order by passing an order dated 12.12.2017. He recomputed the assessee's book profit as per the directions of the Tribunal as under: <FRM>JUDGEMENT_137_LAWS(GJH)4_2018_1.html</FRM>