JALARAM ENTERPRISES (P.) LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Petitioner has challenged a notice of reopening of assessment for the assessment year 2012-13 issued by the respondent- Assessing Officer on 29th March, 2018.

(2.) Brief facts are as under:-

(3.) Upon being supplied the reasons, the petitioner raised objections before the Assessing Officer under a communication dated 27th August, 2018. Such objections were rejected by the Assessing Officer by an order dated 6th September, 2018, upon which this petition has been filed.