STUDIO VIRTUES Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Learned advocate Mr.S.N.Divatia for the petitioner has tendered a draft amendment dtd. 16/4/2022. The same is hereby allowed. To be carried out forthwith.

(2.) Rule. Learned advocate Mr.Karan Sanghani for waives service of notice of rule for the respondent.

(3.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :