B.M.Lal, J. - (1.) This petition under Article 226 of the Constitution of India is directed against a notice dated March 2, 1993, issued by the respondent under Sections 147 and 148 of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), in respect of income which had escaped assessment for the assessment years 1989-90 and 1990-91.
(2.) The short facts leading to this petition are as under : The petitioner, who is sole proprietor of Messrs. G. P. Enterprises, derives income from his proprietorship concern, Messrs. G. P. Enterprises, and thus he has been assessed as an individual under the Act.
(3.) The petitioner has filed income-tax returns for the assessment years 1989-90 and 1990-91 showing taxable income amounting to Rs. 1,74,770 for the assessment year 1989-90 and Rs. 2,02,390 for the assessment year 1990-91, and claimed deduction under Section 80-I of the Act to the tune of Rs. 42,848.40 for the assessment year 1989-90 and Rs. 54,547.54 for the assessment year 1990-91.;