VIJAYKUMAR M HIRAKHANWALA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) In all these petitions, the petitioners have challenged the notices issued under section 148 of the Income Tax Act, 1961. By the said notices all dated 30th March, 2004, the assessments processed under section 143(1)(a) of the Income Tax Act, 1961 for A.Y. 1997-98, 1999-2000, 2000-2001 and 2002-03 are sought to be reopened.

(2.) Writ Petition No.1355 of 2006 pertains to A.Y. 1997-98. Writ Petition No.1356 of 2006 pertains to A.Y. 1999-2000. Writ Petition No.1357 pertains to A.Y. 2000-01 and Writ Petition No.1358 pertains to A.Y. 2002-03. Since the reasons for reopening all these assessments are common, all these writ petitions are heard together and disposed of by this common Judgment.

(3.) Petitioner is a Hindu Undivided Family (hereinafter referred to as 'the assessee' for short) and is assessed to tax since the year 1922. The assessee is carrying on the business of cotton ginning and pressing from its four factories located at Jalna Lasur, Deulgaon Raja and Kurduwadi in Maharashtra. The head office of the petitioner is situated at Bombay.