- (1.) Leave granted.
(2.) Heard learned counsels for the parties and perused the relevant material.
(3.) The short question that arises for determination in this appeal is the validity of the notice issued under Section 148 of the Income Tax Act (for short, 'the Act') seeking to reopen the concluded assessment of the appellant -assessee for the assessment year 1989 -1990 (for the period of 21 months commencing on 01.07.198 and ending on 31.03.1989).;