WELCOME PLYWOOD PVT. LTD Vs. INCOME-TAX OFFICER

JUDGEMENT

(1.) This Petition under Article 226 challenges notice under section 148 of the Income-tax Act, 1961 (Act) dated 13th March 2015 issued by Respondent No.1 proposing to reassess the income for the assessment year (AY) 2009-10 and the order dated 30th December 2015, rejecting the objections raised by Petitioner challenging the validity of the said notice.

(2.) The reasons for opening are as under:

(3.) The Petitioner responded to the reasons giving all details and explanations. The relevant para is as under: