REGENT COMPUTRONICS PVT. LTD.

Vasanthi Ramdas Pai Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

CIT VS A. RAMAN AND CO. [REFERRED TO]
INCOME-TAX OFFICER V. LAKHMANIMEWAL DAS [REFERRED TO]
DIVYA CAPITAL ONE PRIVATE LIMITEDVS.ACIT [REFERRED TO]
SOMNATH DEALTRADE PRIVATE LIMITED. VERSUS UNION OF INDIA AND ORS [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
INCOME TAX OFFICER I WARD DISTRICT VI CALCUTTA VS. LAKHMANI MEWAL DAS [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
GKN DRIVESHAFTS INDIA LIMITED VS. INCOME TAX OFFICER [REFERRED TO]
SAHARA INDIA FIRM LUCKNOW VS. COMMISSIONER OF INCOME TAX CENTRAL [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. KELVINATOR OF INDIA LIMITED [REFERRED TO]
ASSISTANT COMMISSIONER OF INCOME TAX VS. ICICI SECURITIES PRIMARY DEALERSHIP LTD [REFERRED TO]

JUDGEMENT

(1.) These two petitions having substantially similar factual matrix and involving identical questions of law, seek to lay a challenge to the orders dtd. 31/3/2022 passed u/s 148A(d) followed by evenly dated notices issued u/s 148 of the Income Tax Act, 1961. The impugned action has been generated at the hands of 1st respondent.

(2.) In the above circumstances, these Writ Petitions having been allowed, a Writ of Certiorari issues quashing the impugned orders both dtd. 31/3/2022 under Sec. 148A and also the two impugned notices both dtd. 31/3/2022 issued by the answering respondent under Sec. 148 of the Income Tax Act, 1961.

(3.) Costs made easy.

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VASANTHI RAMDAS PAI Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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