JAYANT AGRO CHEMICALS LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) : Rule, made returnable forthwith. By consent, petition is taken up for final hearing.

(2.) THIS petition is filed to challenge the notice dt. 29th March, 2010 issued under S. 148 of the IT Act, 1961 seeking to reopen the assessment for asst. yr. 2003-04 and also the order dt. 10th Nov., 2010 whereby the objections raised by the petitioner for reopening of the assessment have been rejected.

(3.) BY the impugned notice dt. 29th March, 2010 the above assessment for asst. yr. 2003-04 is sought to be reopened by recording following reasons :