SHIVA KUMAR KEMPAIAH Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:-

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the memorandum of petition and referring to the material on record, learned counsel for the petitioner invited my attention to the order of a Co-ordinate Bench of this Court in the case of Ramachandra Reddy Ravi Kumar Vs. Deputy Commissioner of Income-tax - W.P.No.17352/2022 and connected matters - dtd. 28/8/2025, in order to contend that the present petition deserves to be allowed and disposed of in terms of the said order.