SMT. KAMALA OJHA Vs. INCOME TAX OFFICER-1

JUDGEMENT

(1.) Invoking the jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner herein calls in question the reassessment proceedings initiated under Section 148 of the Income Tax Act, 1961, dated 21-9-2015 and the order dated 13- 12-2016 disposing of the preliminary objections in response to the initiation of reassessment proceedings and thereby the final assessment order dated 20-12-2016.

(2.) Essential facts requisite to adjudicate the above-stated challenges are as under: -

(3.) Mr. Siddharth Dubey, learned counsel appearing for the writ petitioner in support of the writ petition, would submit as under: -