ANJANABEN R. SHAH Vs. PRINCIPAL COMMISSIONER OF INCOME

JUDGEMENT

(1.) Heard learned advocate Mr. Manish J.Shah for the petitioner and learned advocate Mr. Rudram Trivedi for the respondent.

(2.) Rule returnable forthwith. Learned advocate Mr. Rudram Trivedi waives service of notice of rule on behalf of the respondent.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs: