SHOURYA ESTATES PVT. LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This writ petition concerns Assessment Year (AY) 2011-12.

(2.) Via this writ petition, the petitioner, i.e., Shourya Estates Pvt. Ltd. [hereafter referred to as "SEPL"], seeks the following directions:

(3.) We may note that learned counsel for the parties are ad idem that the issue involved in the instant case is similar to that which obtains in W.P.(C)No.12709/2018, concerning SEPL's sister concern, Shourya Infrastructure Pvt. Ltd.