P. THANGARAJU Vs. INCOME TAX OFFICER AND OTHER

JUDGEMENT

(1.) W.P. Nos.30420 and 30421 of 2011 are filed questioning the notices dated 01.03.2011 and 28.02.2011 under section 148 of the Income Tax Act, 1961 and the consequential proceedings dated 19.12.2011, disclosing the reasons for initiating proceedings under Section 147.

(2.) W.P.Nos.1528 and 1529 of 2012 are filed challenging the orders of assessment passed in respect of the Assessment Years 2007- 08 and 2008-09.

(3.) The petitioner in all these writ petitions is one and the same.