TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM) LTD. Vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE I

JUDGEMENT

(1.) Heard Mr. J. Balachander, learned counsel for the petitioner and Mr. A.P. Srinivas, learned Senior Standing counsel for the respondents.

(2.) The petitioner challenges notices dated 30.03.2009 issued by the Assistant Commissioner of Income Tax, respondent herein in relation to assessment years 2002-03, 2004-05 and 2005-06 issued under Section 148 of the Income Tax Act, 1961 (in short 'Act').

(3.) The primary ground of challenge is that the impugned notices have been issued beyond the period of four years from the end of the relevant assessment year and as such are barred by limitation.