(1.) IN these applications the petitioners have, inter alia, questioned the vires of Sections 44AC and 206C of the INcome-tax Act, 1961.
(2.) IT is admitted that the said question is pending before the Supreme Court of India in Transfer Petition No. 42 of 1984 : Bihar Excise Vendors Association v. Union of India and, as such, in these writ applications we are not deciding the said question. We further make it clear that this decision shall be governed by the ultimate decision which may be rendered by the Supreme Court of India in the aforementioned case. However, as the matter is now fully covered by several decisions of this court, we dispose of these writ applications at this stage.
(3.) IN Haroon Rashid v. Union of INdia [1993] 1 PLJR 781, a Division Bench of this court had refused to grant stay of realisation of the amount.