INFODRIVE SOFTWARE LTD Vs. COMMISSIONER OF INCOME TAX; JOINT COMMISSIONER OF INCOME TAX; DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The petitioner is aggrieved by the notice issued by the third respondent / Assessing Officer under Section 226(3) of the Income Tax Act, 1961 (herein after referred to as an Act).

(2.) In the impugned notice, the petitioner has been informed that a sum of Rs.6,35,93,930/- is due and payable by them on account of income tax assessment under Section 143(3) of the Act for the assessment years 2009-10 and 2010-11. The petitioner has been advised to deposit the money to the credit of the Central Government and produce necessary challans.

(3.) It is seen that as against the original assessment order dated 31.12.2012 for the assessment year 2010-11, the petitioner has filed an appeal before the Commissioner of Income Tax (Appeals) on 04.02.2013 and the Appeal is still pending. As against the original assessment made for the assessment year 2009-10 dated 18.02.2015, the petitioner has filed an Appeal before the first respondent on 06.04.2015.