RAMBALLABH GUPTA Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE decision rendered in this writ shall also govern disposal of other connected writ petitions being Writ Petn. Nos. 405, 406, 417, 418, 419, 420, 421, 461, 462, 466, 467 and 468 of 2005, as in all these writs common question of fact and law is involved.

(2.) BY filing this writ under Articles 226/227 of the Constitution of India, the petitioner--an assessee under the IT Act seeks to challenge a notice, dt. 24th March, 2004 (Annex. P-2), issued by an AO (respondent No. 1) under s. 148 of IT Act to the petitioner for making reassessment of the asst. yr. 1997-98.

(3.) IN the opinion of AO, he has a reason to believe that income of petitioner (assessee) chargeable to tax for the asst. yr. 1997-98 has escaped assessment within the meaning of Section 148 ibid and hence, impugned notice is issued and served on the petitioner. In support, on being asked by the petitioner, the AO has supplied the reasons (Annex. P-6 ).