PAWAN SOOD Vs. INCOME TAX OFFICER KANPUR

JUDGEMENT

(1.) By means of the present writ petition, the petitioner has challenged the re-assessment proceedings initiated against him for the Assessment Year 2007-08 and prayed for issuing a writ of certiorari quashing the impugned notice dated 29.03.2014 issued under section 148 of the Income Tax Act, 1944 (hereinafter referred to as, 'the Act').

(2.) The facts of the case are that the petitioner is an individual assessee and is running a Proprietorship concern in the name and style of "M/s National Thread Manufacturing Company" at Kanpur. The original assessment order dated 05.05.2009 was passed under section 143(3) of the Act, in which a total income of Rs. 6,54,620/- was assessed to tax.

(3.) It was alleged that a survey under section 133-A of the Act was conducted at the business premises of M/s Indian Overseas Trading Company on 23.10.2007 and it was found that in the partnership concern, the petitioner is one of the partners and also, the business as Proprietorship is run by him in the name and style of M/s National Thread Manufacturing Company from the same premises.