REGENT COMPUTRONICS PVT. LTD.

V.P. PATIL Appellant

V/S

INCOME-TAX OFFICER Respondents

Referred Judgements :-

LLOYD V. MCMAHON [REFERRED TO]
FEDCO PRIVATE LIMITED VS. S N BILGRAMI [REFERRED TO]
MINERAL DEVELOPMENT LIMITED VS. STATE OF BIHAR [REFERRED TO]
CHANDRA BHAVAN BOARDING AND LODGING BANGALORE THE ALL MYSORE HOTELS AND ASSOCIATION VS. STATE OF MYSORE [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI III VS. MODI SPINNING AND WEAVING MILLS COMPANY LIMITED [REFERRED TO]
NAMDANG TEA CO INDIA LIMITED VS. DEPUTY COMMISSIONER OF INCOME TAX [REFERRED TO]
GOD GRANITES VS. UNDER SECRETARY CENTRAL BOARD OF DIRECT TAXES [REFERRED TO]
BIDAR SAHAKARI SAKKARE KHARKHANE NIYAMAT VS. UNION OF INDIA [REFERRED TO]
INCOME TAX OFFICER VS. MANDIRA D VAKHARIA [REFERRED TO]
KHATAU JUNKAR LIMITED VS. K S PATHANIA [REFERRED TO]
INDIAN RAYON AND INDUSTRIES LTD VS. J R KANEKAR ASSISTANT COMMISSIONER OF INCOME-TAX [REFERRED TO]

JUDGEMENT

(1.) THE assessee feeling aggrieved by the order of the learned single judge of this court, dated January 22, 1999, in Writ Petition No. 43139 of 1993 has preferred this writ appeal.

(2.) THE facts in brief are :

(3.) THE appellant-assessee, feeling aggrieved by the above order of the Commissioner of Income-tax preferred Writ Petition No. 43139 of 1993, A learned single judge of this court having opined that the intimation issued by the assessing authority under Section 143(1)(a) of the Act was based on the statement submitted by the appellant-assessee himself, which accompanied the return, held that there was nothing wrong on the part of the assessing authority in issuing the impugned intimation. In the result, the learned single judge dismissed the writ petition. Hence, this writ appeal by the assessee.

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V P PATIL Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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