LARSEN AND TOUBRO LIMITED Vs. GIRISH DAVE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and with the consent of the Counsels for the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India takes exception to an order dtd. 18/7/2008, passed by Director of Income-tax (International Taxation), Mumbai, under Sec. 264 of the Income Tax Act, 1961 ("the Act, 1961"), whereby the application preferred by the petitioner against the order dtd. 15/2/2008, passed by Deputy Director of Income-tax (International Taxation) 4(1), Mumbai ("the Assessing Officer") under Sec. 195 of the Act, 1961, came to be rejected.

(3.) The background facts leading to this petition can be summarized as under: