MOHAN RAVI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) By this common Judgment, we are disposing all the six Writ Appeals. These Writ appeals are directed against the common order dated 26.08.2019 passed by the Learned Single Judge of this Court in W.P.Nos.25239, 25241, 25242, 25244, 25245 & 25248 of 2019.

(2.) By the impugned common order, the Learned Single Judge has dismissed the above Writ Petitions which were directed against six Notices all dated 29.03.2019 issued under Section 148 of the Income Tax Act, 1961 for the Assessment Years of 2012-13 to 2017-2018 to the appellant.

(3.) By the impugned common order, the learned single judge has dismissed the six writ petitions with the following observations:-