P CHIDAMBARAM Vs. ASSISTANT COMM OF INCOME TAX

JUDGEMENT

(1.) Heard Mr. Sathish Parasaran, the learned Senior Counsel for Mrs.C.Uma, the learned counsel for the petitioners and Mr.G. Rajagopalan, the learned Additional Solicitor General for Mrs. Hema Murali Krishnan, the learned Senior Standing Counsel for the respondents.

(2.) These Writ Petitions have been filed by the petitioners, challenging the notices issued for reopening the assessment for the assessment year 2010-11.

(3.) The learned Senior Counsel appearing for the petitioners submitted that, an identical issue was considered by this Court, in respect of the earlier assessment year in W.P.Nos.1589, 1590, 1843 and 1855 of 2017, and the said Writ Petitions were allowed, by order, dated 111.2017, and the present Writ Petitions are squarely covered by a earlier decision.