- (1.) The question before us is as follows : "Whether, on the facts and in the circumstances of the case and in law, the Income-tax Appellate Tribunal is justified in holding that intimation issued under Section 143(1)(a) cannot be rectified under Section 154 after issue of notice under Section 143(2) ?"
(2.) After the Assessing Officer issues intimation (under the old law then prevailing) under Section 143(1)(a), it is possible that both the Assessing Officer and the assessee pay nothing and the matter rests there.
(3.) However, it was possible for the Assessing Officer to issue a subsequent notice under Section 143(2) and to hear the assessee further before finalising the assessment.;