ASSET RECONSTRUCTION COMPANY INDIA PVT. LTD. Vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 6(1)(2) AND ORS.

JUDGEMENT

(1.) Rule having been issued previously, we have heard learned counsel for the parties on final hearing.

(2.) Petitioner has challenged a notice of reopening of assessment dtd. 30/3/2018.

(3.) Brief facts are as under:- Petitioner is Asset Reconstruction Company India Private Limited ("ARCIL" for short) and is engaged in the business of securitisation and asset reconstruction and also acts as trustees for the non-performing financial assets acquired from the various banks and financial institutions.