GEMINI FILM CIRCUIT Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mr. Suhrith Parthasarathy, learned counsel on record for the writ petitioner in both the writ petitions and Mr. J. Narayanaswamy, learned Senior Standing counsel (Income Tax) on behalf of both the respondents in both the writ petitions are before this Court.

(2.) With consent of learned counsel on both sides, main writ petitions are taken up, heard out and are being disposed of.

(3.) Writ petitioner is a Partnership Firm engaged in the business of production and distribution of Motion Pictures. Writ petitioner filed his return for Assessment Years 2008-2009 and 2009-2010 [hereinafter 'said AYs' for brevity]. Assessments were made and demand notices were issued. To be noted, assessments were made under Section 143(3) of 'Income Tax Act, 1961'[hereinafter 'IT Act' for brevity].