M/S. INDIRA INDUSTRIES PLOT NO. 6, SIPCOT INDUSTRIAL COMPLEX SIPCOT, RANIPET, VELLORE Vs. PRINCIPAL COMMISSIONER OF INCOME TAX, CHENNAI

JUDGEMENT

(1.) This intra-court appeal is directed against an order dated 28.08.2017, wherein and whereby a learned single Judge of this Court had dismissed a writ petition in which a notice dated 16.08.2017, issued by the Commissioner of Income Tax, under section 263 of Income Tax Act, 1961, was assailed. To be noted, order of the learned single Judge is a common order in two writ petitions, but this judgment deals with the order in W.P.No.22978 of 2017 alone.

(2.) A thumbnail sketch of facts essential for effective understanding of this order are set out infra under the caption "Factual Matrix". Factual Matrix

(3.) Discussion: