JARUN PHARMACEUTICALS PVT LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Mrs. Mauna Bhatt, the learned senior standing counsel waives service of notice of rule for and on behalf of the respondent.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant - a Company incorporated under the Companies Act , 1956 has prayed for the following reliefs :

(3.) The case of the writ applicant may be summarized as under :