TEESTA RANGIT PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners have preferred this writ petition with the following prayers:

(3.) MR . Pradeep Aggarwal, learned counsel appearing on behalf of petitioners submitted that the petitioner -company, registered under the provision of Registration of Companies Act, Sikkim, 1961, does not fall within the definition of "Indian Companies", defined under sub -section 26 of Section 2 of the Income Tax Act, 1961. Therefore, issuance of impugned notice by respondents -Income Tax Authority to petitioners, is illegal and without jurisdiction. He further submitted that the notice issued by respondent -Assessing Officer is illegal on other various grounds, which have been taken in the writ petition.