SUTRA VENTURES PRIVATE LIMITED. Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed this writ petition challenging the notice dated 28 March 2019 and the order dated 12 June 2019 passed by Respondent No.2- Income Tax Officer. The Income Tax Officer, the Assessing Officer, by the impugned notice, has sought to reopen the assessment, and by the impugned order, has rejected the objections raised by the Petitioner to the reopening of the assessment.

(2.) The Petitioner is a company engaged in the business of providing marketing support services and consultancy in sports. The Petitioner, for the assessment year 2012-13, filed a return of income declaring total income of Rs.6,44,390/-. The return filed by the Petitioner was processed on 22 February 2013 under section 143(2) of the Income Tax Act, 1961. The Assessing Officer issued a notice to the Petitioner on 28 January 2015 for scrutiny assessment. The Petitioner replied to the queries raised by the Assessing Officer. The scrutiny proceedings were concluded and the assessment order was passed on 13 March 2015 and the Assessing Officer accepted the return of income filed by the Petitioner without making any disallowance or additions.

(3.) After the scrutiny assessment for the assessment year 2012-13 was concluded, the Income Tax Department conducted audit and certain objections were raised regarding purchases. The Petitioner filed reply to the audit objections submitting explanations.