PRAKASH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) Shri K.K. Bissa accepts notice on behalf of the respondents.

(3.) It is stated that the controversy involved in this writ petition is squarely covered by the ratio of judgment rendered by a Coordinate Division Bench of this Court in the case of Sudesh Taneja v. Income Tax Officer and Ors. (D.B. Civil Writ Petition No.969/2022) decided on 27/1/2022, wherein while quashing the impugned notices of re-assessment, this Court observed as under:-