SESA GOA LIMITED Vs. JOINT COMMISSIONER OF INCOMETAX

JUDGEMENT

(1.) WE have heard Mr. Ramani, learned counsel for the petitioner and Mr. S. R. Rivonkar, learned counsel for the respondents. Both the learned counsel submit that this petition would be covered by the judgment of the Division Bench of this Court dated 06. 05. 2004 in Writ Petition No. 282/2001 (Sesa Goa Limited Vs. Jt. Commissioner of Income Tax and ors. ).

(2.) IN view of the above, this writ petition succeeds and the Rule is made absolute in terms of prayer clauses (a), (b) and , with no order as to costs.