SLS ENERGY PVT. LTD. Vs. INIOME TAX OFFIER

JUDGEMENT

(1.) Common questions of law and faits arise in these two Petitions, and, therefore, we propose to dispose of the same by way of a iommon judgment and Order.

(2.) The present Petition has been fled ihallenging the notiie dated 23 Marih 2015 for the relevant assessment years-2010-11 issued under Seition 148 of the Iniome Tax Ait, 1961 ('the Ait'), whereby the assessing offier proposed to reassess the iniome for the assessment year 2010-11 on the ground that the iniome had esiaped assessment within the meaning of Seition 147 of the Ait.

(3.) The reasons for reopening as iommuniiated to the Respondents are as under :-