ARUN ARYA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) In the instant petition, filed under Section 561-A of the Code of Criminal Procedure (hereinafter for short, Cr.P.C), petitioner seeks the following reliefs:-

(2.) The petitioner claims to be running a Finance Company under the name and Style of M/s Samridhi Finance Company at Rehari Colony, Jammu.

(3.) The factual matrix of the case is that on 29th July, 1999, a survey was conducted by the Income Tax Department under Section 133-A of the Income Tax Act, in the premises of the aforesaid Finance Company of the petitioner and case was taken up for scrutiny where after on 26.02.2001 notices were issued to the petitioner under Section143 (2) of the Income Tax Act. In the said proceedings, the income of the petitioner was assessed to be Rs. 20,20,420/- on the ground that the petitioner has not participated in the proceedings vide Assessment Order dated 25.02003 passed under Section 144 of the Income tax Act.