MANOHAR LAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE petitioner by filing this writ under Articles 226/227 of the Constitution of India, claims the following relief :

(2.) THE aforesaid relief is claimed on the strength of Section 244A(1)(b) of the Income-tax Act, 1961.

(3.) HEARD Shri B. A. Chitale, learned counsel for the petitioner. Shri Arun Patnakar, learned counsel for the respondents.