TECHNIQUE DIABRASIVES INDIA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE learned single Judge has dismissed the writ petition in limine against the show-cause notice relegating the appellant to the statutory remedy.

(2.) A notice was issued to the appellant assessee-company for the asst. yrs. 1995-96, 1996-97, 1997-98 and 1999-2000 to reassess the escaped income on account of wrong claim of deduction under s. 80HH of the IT Act. The appellant has challenged the assessment only with respect to the asst. yr. 1995-96. The learned single Judge rejected the writ petition on the ground that the appellant has already filed a reply to the show-cause notice and may satisfy the competent authority that he is entitled for the benefit of ss. 80HH and 80-I of the Act.