V K SUBRAMANIAM Vs. K MANI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 29.08.2008 passed by the learned Additional District Judge cum Fast Track Court, Namakkal in I.A.No.130 of 2008 in O.S.No,271 of 2004, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioners as well as the learned counsel appearing for the respondents.

(3.) A bare perusal of the Honourable Apex Court decision would reveal as per its words that the income tax returns submitted after 01.04.1964 in respect of assessment years 1964-65 onwards, no privilege could be claimed when Court summons the same.