- (1.) Heard Sri Amitabh Agarwal, learned counsel for the petitioner and Sri Gaurav Mahajan, learned counsel appearing for the respondents.
(2.) The petitioner has preferred this writ petition against the show cause notice dated 16.3.2018 issued under Section 147 of the Income Tax Act, 1961 for the purposes of re-assessment for the assessment year 2014-15.
(3.) The petitioner has been supplied with the 'reasons to believe' on which satisfaction has been recorded that the income of the petitioner has escaped assessment necessitating notice for reassessment.;