EMMANUEL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER seeks to quash Exts. P4 and P6 orders and for a direction to refund to the petitioner the excess amount of tax collected from him on the basis of Ext. P4. The CIT refused in interfere with the assessment order on the following grounds :-

(2.) IN the above circumstances, I do to find any ground to interfere with the order. Original Petition fails and it is, accordingly, dismissed.