- (1.) Heard Sri D. D. Chopra, learned Counsel for the Appellant.
(2.) None appeared for Respondent.
(3.) The appeal under Sec. of the Income Tax Act was admitted vide order dated 28 -10 -2005 on the substantial question of law framed by Appellant, which is reproduced as under: Whether on the facts and in the circumstances of the case, the learned Income Tax Appellate Tribunal was justified in quashing the order of the learned CIT (Appeals) saying that notice Under Sec. being illegal any assessment order passed in consequence to such notice is also illegal while ignoring the order passed by Hon'ble Supreme Court in the case of Income Tax Officer v/s. Purshottam Das Bangur and Anr. : (1997) 224 ITR 362 (SC) wherein the learned court has held that the information contained in the Deputy Director, Directorate of Inspector (Investigation) report can be basis for reopening of the assessment proceedings.;