BRAHMARGANA REDDY ANNAPAREDDY Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard respective counsel appearing for the petitioners and the respondents in all Writ Petitions. Perused the material available on record.

(2.) As the issue involved in all these Writ Petitions is one and the same, all these Writ Petitions are disposed of by a common order.

(3.) All these Writ Petitions are filed under Article 226 of the Constitution of India, challenging the notices issued to the petitioners under Sec. 148-A(b) and orders passed under Sec. 140-(A)(d) of the Income Tax Act, 1961 and the consequential notices issued under Sec. 148 by the respondents.