HEERA GOLD EXIM LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.Govind Reddy, learned counsel for the petitioners; Mr. B.Mukharjee, learned counsel for the first respondent; and Ms. K.Mamata Chowdary, learned Standing counsel for Income Tax Department appearing for respondent Nos.2 to 6.

(2.) On 27/10/2022, we had passed the following order in W.P.No.39057 of 2022 pertaining to the assessment year 2017-18: