2005 TAX LR 525 ::2005 (274) ITR 327 ::2005 (187) Taxation 599

Gujarat High Court

Hon'ble Judge(s): D. A. Mehta, H. N. Devani , JJ

Assessment - Period of limitation - Extension in case of Assessment under S. 144-B viz., period from date of draft assessment order forwarded by Income Tax Officer (I.T.O.) to Inspecting Assistant Commissioner (I.A.C.) till date on which I.T.O. receives directions from I.A.C. - However, when I.A.C. was exercising concurrent jurisdiction; extended period of limitation was not available to Assessing Authority, as in such case I.T.O. was not required to forward any draft order to I.A.C. Income-Tax Act (43 of 1961) , S.153(1)(a)(iii) Expln.1(iv), S.144B(7), S.125A(4)— (Para 7 8 9 10)