RAJAN BHATIA Vs. CENTRAL BOARD OF DIRECT TAXES

JUDGEMENT

(1.) Rajan Bhatia, who appears in person, has filed the present writ petition for issue of writ or any appropriate order or direction for quashing the proviso to Section 10(34) of the Income Tax Act, 1961 ('Act' for short) read and along-with with the provisions of Section 115BBDA of the Act. Another prayer made in the writ petition is for staying operation of the aforesaid provisions generally and in particular in relation to the Assessment Year 2017-2018. It is submitted that the provisions under challenge are arbitrary, ultra vires and violative of Article 14 of the Constitution of India.

(2.) Section 10(34) of the Act reads as under:-

(3.) Section 115BBDA of the Act reads as under:-