ASHOK Vs. COMMISSIONER OF INCOME TAX-I

JUDGEMENT

(1.) THIS order shall dispose of two writ petitions being W.P. No. 9294/2009 and W.P. No. 9295/2009 as the controversy in both these case is identical. For the sake of convenience the main order is being passed in W.P. No. 9294/2009.

(2.) AN order dated 3 -4 -2009 passed by the Commissioner of Income -tax -1, Indore under Section 127(1) of the Income Tax Act, 1961 ('the Act') is subject matter of challenge by the petitioner before this Court, whereby the assessment proceedings pertaining to Dr. Ashok Sharma and his wife Aparna Sharma (writ petitioners in two petitions) have been ordered to be transferred to the assessing authority at Bhopal. The aforesaid order has been appended as Annexure P -l with the petition.

(3.) SHRI P.M. Choudhary, learned Counsel for the petitioner has reiterated the pleas raised by the petitioner in the pleadings during the course of arguments as well.