KULDIPSINH HAMIRSINH RAHEVAR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) By this writ petition under Articles 226 and 227 of the Constitution of India, he petitioner has challenged notice dtd. 27/3/2021 under Sec. 148 of the Income Tax Act, 1961 (for short 'the Act') as well as order dtd. 11/12/2021 by which the objection raised by the petitioner was rejected.

(2.) Brief facts of the case can be stated as under.

(3.) Being aggrieved and dissatisfied with the aforesaid, the petitioner has approached this Court by way of this petition for appropriate relief.