SOUTH YARRA HOLDINGS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) At the request of the parties, the petition is taken up for final disposal.

(2.) This petition under Article 226 of the Constitution of India challenges a notice dated 29.3.2018 issued by respondent no.1-Assessing Officer under section 148 of the Income Tax Act, 1961 (for short, 'the Act'). The impugned notice seeks to re-open assessment for A.Y.2011-12.

(3.) For the Assessment Year 2011-12 the petitioner filed its return of income on 29.9.2012 declaring an income of Rs.12.52 lacs (rounded off). The return was taken up for scrutiny assessment by the Assessing Officer. On 1.11.2013 the Assessing Officer passed an order under section 143(3) of the Act enhancing the petitioner's income to Rs.20.14 lacs.