REGENT COMPUTRONICS PVT. LTD.

VIKAS GUPTA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MONKS V. JACKSON [REFERRED TO]
WILSON V. WALLANI [REFERRED TO]
MOHESH LAL V. BUSUNT KUMAREE [REFERRED TO]
THE QUEEN V. MANSEL JONES [REFERRED TO]
M.A. KURESHI V. ARGUS FOOTWEAR,LTD [REFERRED TO]
INCOME-TAX,MADRAS V. SUBBA RAO [REFERRED TO]
MANJEEBHAI KHATAW AND CO. V. JAMAL BROTHERS AND CO. LTD. [REFERRED TO]
COMMISSIONER OF AGRICULTURAL INCOME TAX WEST BENGAL VS. SASHEB CHANDRA MANDAL [REFERRED TO]
RATTAN ANMOL SINGH VS. ATMA RAM [REFERRED TO]
MAHARAJA SIR PATESHWARI PRASAD SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF GUJARAT VS. KALLASH ENGINEERING CO PVT LIMITED [REFERRED TO]
CHHUGAMAL RAJPAL VS. S P CHALIHA [REFERRED TO]
JAPAN COTTON TRADING COMPANY LD VS. JAJODIA COTTON MILLS LD [REFERRED TO]
DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED VS. M/S. NAVIGANT TECHNOLOGIES PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri S.P. Singh, learned Additional Solicitor General of India assisted by Sri Krishna Agrawal and Sri Praveeen Kumar, learned counsel for the respondents in all the above-noted writ petitions.

(2.) These writ petitions have been filed praying to quash the notice under Sec. 148 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act, 1961') and the reassessment orders passed under Sec. 147/148 of the Act, 1961.

(3.) Since common questions of law on similar set of facts are involved in this batch of writ petitions, therefore, with the consent of learned counsels for the parties, the Writ Tax No.554 of 2022 have been heard as a leading writ petition and facts of this case are being noted.

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VIKAS GUPTA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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