JYOTI RAJNIKANT Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. By consent of the parties the petition is taken up for final hearing.

(3.) The Petitioners have challenged the notice dated March 25, 2010 issued Under Section 148 of the Income-tax Act, 1961. By the said notice the assessment for the assessment year 2004-05 is sought to be reopened by recording the following reasons: