SCM CREATIONS REP BY ITS PARTNER T K CHANDIRAN HAVING ITS REGISTERED OFFICE Vs. UNION OF INDIA MINISTRY OF FINANCE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners in all these Writ Petitions have come forward with these Writ Petitions for issuance of Writ of Declaration to declare Sections 115 WA(2) and 115 WB(1) and 115 WB (2) of the Income Tax Act, 1961 as introduced by the Finance Act, 2005 ultra vires of Article 14, 19(1)(g) and 265 of the Constitution of India and as beyond the legislative competence of Parliament in so far as the petitioners are concerned.

(3.) The learned counsel for the petitioners as well as the learned counsel for the Revenue submitted that the declaration sought for in all these Writ Petitions have been now seized of by the Hon'ble Supreme Court and similar Writ Petitions have been transferred to the Hon'ble Supreme Court from the other High Courts as well.