REGENT COMPUTRONICS PVT. LTD.

Neetaa Suneel Shah Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

S.P.KOCHHAR VS. INCOME TAX OFFICER,DEHRADUN [REFERRED TO]
MCORP GLOBAL PVT LTD VS. COMMISSIONER OF INCOME-TAX [REFERRED TO]
SAHELI SYNTHETSICS PVT LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
RAJA D V SEETHARAMAYYA BAHADUR VS. SIXTH WEALTH TAX OFFICER [REFERRED TO]

JUDGEMENT

(1.) The challenge made in this writ petition is against the assessment order dated 31.12.2018 made under Section 143(3) r/w Section 254 of the Income Tax, Act, 1961.

(2.) The case of the petitioner, in short, is as follows:

(3.) The respondent filed a counter affidavit, wherein, it is stated as follows:

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NEETAA SUNEEL SHAH Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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