LAWS(P&H)-1993-9-105

INCOME-TAX OFFICER Vs. R P HANDA

Decided On September 28, 1993
INCOME-TAX OFFICER Appellant
V/S
R P HANDA Respondents

JUDGEMENT

(1.) THIS and the connected four appeals, i. e. , Appeals Nos. 1018, 1015, 1016 and 1022 all of 1992 arise out of the judgment of the learned single judge dated April 24, 1992, in Writ Petitions Nos. 10468, 12796, 12797, 12802 and 13399 of 1990 (see [1992] 198 ITR 54 ).

(2.) THE facts involved in all these writ petitions being similar, the learned single judge decided the same by a common judgment. The learned single judge also treated Writ Petition No. 10468 of 1990 as the leading case.

(3.) WRIT Petition No. 10468 was filed by R. P. Handa. He is the proprietor of Messrs. Sona Steel Industries, an export house recognised by the Government of India, Ministry of Commerce, New Delhi. It is situate in Ludhiana in the State of Punjab.