T.KRISHNAMURTHY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned counsel for the petitioner Mr Vikram Vijayaraghavan and Mrs.HemaMurali Krishnan for the respondent.

(2.) By this common order, both the writ petitions are being disposed.

(3.) In these writ petitions, the petitioner has challenged both the impugned notices dated 17.3.2015 issued under section 148 of the Income Tax Act, 1961 for the assessment year 2008-09 and assessment year 2009-10 and the consequential orders dated 16.7.2015 rejecting the petitioner's objection to the impugned notices.