REGENT COMPUTRONICS PVT. LTD.

Distributors India (South) Appellant

V/S

UNION OF INDIA, Respondents

Referred Judgements :-

RAYMOND WOOLEN MILLS LTD. VERSUS I.T.O. [REFERRED TO]
AVENTIS PHARMA LTD. VERSUS ACIT [REFERRED TO]
ARUN GUPTA VERSUS UNION OF INDIA [REFERRED TO]
PERRY KANSAGRA V. SMRITI MADAN KANSAGRA [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
PHOOL CHAND BAJRANG LAL VS. INCOME TAX OFFICER [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
SRIKRISHNA PRIVATE LIMITED VS. I T O CALCUTTA [REFERRED TO]
RAYMOND WOOLLEN MILLS LIMITED VS. INCOME TAX OFFICER [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
UNITED ELECTRICALS COMPANY PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Desh Deepak Chopra, learned Senior Advocate assisted by Sri Shailesh Verma, Advocate, the learned counsel for the review-applicant and Sri Manish Misra, Advocate, the learned counsel for the respondents.

(2.) The instant application has been filed for review of the judgment and order dtd. 20/4/2022 passed in Writ Tax No. 45 of 2022 whereby the writ petition was dismissed.

(3.) The aforesaid writ petition had been filed by the petitioner challenging the validity of a notice dtd. 26/3/2021 issued under Sec. 148 of the Income Tax Act, 1961 as also the reassessment proceedings initiated in furtherance of the aforesaid notice.

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DISTRIBUTORS INDIA (SOUTH) Vs. UNION OF INDIA,

Referred Judgements :-

JUDGEMENT

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