ANURAG GUPTA Vs. INCOME TAX OFFCER, WARD (1)

JUDGEMENT

(1.) The Petitioner challenges the notice under Sec. 148 of the Income Tax Act, 1961 ( "the Act ") dtd. 26/3/2022 and notice dtd. 8/3/2022 under Sec. 148A(b) of the Act as also the Order passed in terms of Sec. 148A(d) of the Act.

(2.) Briefly stated the material facts are as under :

(3.) Subsequently, a notice under Sec. 148A(b) of the Act dtd. 8/3/2022 was issued by Respondent No.1 suggesting that income liable to tax for the assessment year 2018-19 had escaped assessment and called upon the Petitioner to show cause as to why notice under Sec. 148 be not issued. The basis for reopening was the information, which reads as under :