HINAL ESTATES (P.) LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has challenged a recovery notice dated 12th March, 2018 as at annexure-A to the petition issued by the Income Tax Officer, Mumbai-Respondent No.2 herein.

(2.) Briefly stated, the facts are that:-

(3.) The case of the petitioner is that the assessment for the said assessment year was reopened by the Assessing Officer under notice dated 17th March, 2015, which resulted into an order dated 25th January, 2016 passed under Section 143(3) read with Section 147 of the Income Tax Act, 1961 ("the Act" for short).