AMARJEET THAPAR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) We have heard learned counsel for the parties for final disposal of the petition by consent.

(2.) Petitioner has challenged a notice of reopening of assessment dated 28.3.2018. The petition arises in following backgrounds:-

(3.) The petitioner filed objections to the notice of reopening on 20.9.2018 and 3.10.2018. The said objections were, however, rejected by the assessing officer by an order dated 10.11.2018. Thereupon, the present petition has been filed.