REGENT COMPUTRONICS PVT. LTD.

Alappat Jewels Appellant

V/S

ASSISTANT COMMISSIONER OF INCOME TAX Respondents

Referred Judgements :-

ATMA RAM PROPERTIES (P) LTD. V. DEPUTY COMMISSIONER OF INCOME-TAX [REFERRED TO]
DIL LTD. V. ASSISTANT COMMISSIONER OF INCOME- TAX, CIRCLE 6(2) [REFERRED TO]
SITARA DIAMOND (P) LTD. V. DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE 8(3) [REFERRED TO]
SOWDAGAR AHMED KHAN VS. INCOME TAX OFFICER NELLORE [REFERRED TO]
RAYMOND WOOLLEN MILLS LIMITED VS. INCOME TAX OFFICER [REFERRED TO]
GKN DRIVESHAFTS INDIA LIMITED VS. INCOME TAX OFFICER [REFERRED TO]
ASSISTANT COMMISSIONER OF INCOME TAX VS. RAJESH JHAVERI STOCK BROKERS PVT LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. KELVINATOR OF INDIA LIMITED [REFERRED TO]
PALA MARKETING CO OPERATIVE SOCIETY LIMITED VS. STATE OF KERALA [REFERRED TO]
PAUL MATHEWS AND SONS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) Appellant is the writ petitioner.

(2.) We heard Shri Anil D. Nair, learned counsel for the appellant and also Shri P.K. Ravindranath Menon, the learned senior counsel for the income tax department.

(3.) Learned counsel for the appellant would submit that Ext.P6 is vulnerable, as it is issued without jurisdiction. It is issued after the expiry of four years. He would rely on the following case law:

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ALAPPAT JEWELS Vs. ASSISTANT COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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