SANGHVI SWISS REFILLS PVT LIMITED Vs. ARTI HANDA

JUDGEMENT

(1.) In this petition, the petitioners are challenging the notices dt. 30th March, 1989 for reopening of the assessment for the asst. yrs. 1975-76, 1976-77 and 1977-78 issued by the respondent No. 1 u/s. 148 of the IT Act, 1961 ('the Act' for short).

(2.) The petitioners are engaged in the business of manufacture of ball pens and refills. The petitioners' manufacturing process involves inter alia the machining of brass wire/rods so as to produce tips, nozzles and rings for ballpoint pens and refills.

(3.) The petitioners had filed their returns of income for the asst. yrs. 1975-76, 1976-77 and 1977-78 giving particulars required for assessment.