NDT SYSTEMS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India seeks to quash a notice dated 20/3/2012 issued under Section 148 of the Income Tax Act, 1961.("the Act"). The impugned notice seeks to reopen the assessment for the assessment year 2007-08 on the ground that the Assessing officer has reasons to believe that income chargeable to tax has escaped assessment within the meaning of Section 147 of the Act.

(2.) At the request of the Advocates for the petitioner and the respondent the petition is taken up for final disposal at the stage of admission itself.

(3.) Brief facts leading to this petition are as follows: