ASSAM ROOFING LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) By filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner (an income tax assessee) seeks to challenge the order dated 20.2.2003 (Annexure VI) passed by the Commissioner of Income Tax, Guwahati - II under Section 264 of the Income Tax Act (for short hereinafter called "the Act").

(2.) Facts of the case are short. They, however, need mention in brief infra.

(3.) The petitioner is a public limited company registered as such under the Companies Act. They are engaged in the business of manufacture and sale of asbestos cement sheets, galvanized iron sheets (plain and corrugated). The manufactured goods are sold by the petitioner all over the country.