PENTAMEDIA GRAPHICS LTD. Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) COMPANY Appln. No. 330 of 2009 is filed to direct the respondent to implement cl. 7.2 of the scheme sanctioned by this sanctioned scheme and accept to the revised returns for the asst. yrs. 2001 -02, 2002 -03, 2003 -04 and 2004 -05 filed by the applicant.

(2.) COMPANY Appln. No. 331 of 2009 is to grant injunction restraining the respondent from taking any further action against the applicant in respect of the revised returns for the asst. yrs. 2001 -02, 2002 -03, 2003 -04 and 2004 -05 pending disposal of the application for implementation of cl. 7.2 and cl. 1.2 of the scheme sanctioned by this Court.

(3.) COMPANY Appln. No. 332 of 2009 is filed to direct the respondent to implement cl. 7.2 of the scheme sanctioned by effectively implementing the sanctioned scheme and accept the revised returns for the asst. yr. 2005 -06.