ANKITA A. CHOKSEY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) With the consent of the parties, this Petition which challenges a reopening notice under the Income Tax Act, 1961 (the Act), is being taken up for final disposal at the stage of admission.

(2.) This Petition under Art. 226 of the Constitution of India, challenges a notice dated 27th March, 2018 issued by the Assessing Officer under Sec. 148 of the Income Tax Act, 1961 (the Act). The impugned notice seeks to reopen the Assessment for Assessment Year 2011-1

(3.) Briefly, the facts leading to this Petition are as under: