VIKASH PRATISTHAN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD the parties.

(2.) COMMON questions of law and fact are involved in these four applications and are being disposed of by this common judgment.

(3.) MR. K. N. Jain, learned senior counsel for the petitioners, rightly submitted that the show cause of the firm was accepted by the Deputy Commissioner of Income-tax and penalty proceeding was dropped and hence no prosecution could be launched.