REGENT COMPUTRONICS PVT. LTD.

N. ATHIMOOLAM Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

K.C. BUILDERS VS. ASSTT. CIT [REFERRED TO]
P. JAYAPPAN VS. S. K. PERUMAL [REFERRED TO]
MAQBOOL HUSSAIN VS. STATE OF BOMBAY [REFERRED TO]
THOMAS DANA LEO ROY FREY VS. STATE OF PUNJAB [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS BOMBAY BEHRAMJI MERWANJI DAMANIA VS. L R MELWANI :L R MELWANI [REFERRED TO]
AMAR CHAND AGARWALLA VS. SHANTI BOSE [REFERRED TO]
P JAYAPPAN VS. S K PERUMAL FIRST INCOME TAX OFFICER TUTICORIN [REFERRED TO]
STANDARD CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
STANDERED CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
DAPEL INVESTMENT LIMITED VS. ASSTT COMMISSIONER OF INCOME TAX [REFERRED TO]
DAPEL INVESTMENT LIMITED VS. ASSTT COMMISSIONER OF INCOME TAX [REFERRED TO]
DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE-II VS. M SUNDARAM [REFERRED TO]
ASSISTANT COMMISSIONER OF INCOME TAX CHENNAI VS. N K MOHAMED ALI [REFERRED TO]

JUDGEMENT

(1.) The assessee under the Income-tax Act is the petitioner in both these petitions.

(2.) Criminal Original Petition No. 27175 of 2007 is filed praying for appropriate direction directing the court of Additional Chief Metropolitan Magistrate E. O. II, Chennai, to await the orders on the compounding application filed by the petitioner herein/accused in E. O. C. C. No. 151 of 1985.

(3.) Criminal Original Petition No. 28081 of 2007 is filed by the assessee/accused praying for the quashment of the proceedings in E. O. C. C. No. 151 of 1985, pending on the file of the court of Additional Chief Metropolitan Magistrate E. O. II, Chennai.

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N. ATHIMOOLAM Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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