HARISH GANGJI DEDHIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is an individual who had filed on 23/7/2014 his original Return of income (ROI) tax for A.Y. 2014- 15 declaring total income of Rs.1,89,69,048.00. Subsequently, on 23/7/2015, petitioner filed revised ROI at Rs.2,54,08,853.00. The ROI was processed under Sec. 143(1) of the Income Tax Act, 1961 (the said Act).

(2.) Subsequently, petitioner received a notice dtd. 31/3/2021 under Sec. 148 of the Act stating that the respondent no.2 has reasons to believe that petitioner's income for A.Y.2014- 15 chargeable to tax has escaped assessment within the meaning of Sec. 147 of the Act. Petitioner was later provided a copy of the approval under Sec. 151 of the Act alongwith reasons recorded for such belief.

(3.) Petitioner filed its objections and the objections came to be rejected by an order dtd. 21/1/2022. The notice dtd. 31/3/2021 and the order dtd. 21/1/2022 are impugned in this petition.