R. N. SHETTY TRUST Vs. SECRETARY, CENTRAL BOARD OF DIRECT TAXES

JUDGEMENT

(1.) In these writ petitions the petitioner has prayed for a writ in the nature of certiorari to quash the order dated March 7, 2008--annexure C, July 1, 2009--annexure H and February 24, 2010-- annexure K passed by the Central Board of Direct Taxes (for short the "CBDT").

(2.) In view of this dictum of the Division Bench of this court the impugned orders are liable to be quashed. The matter is required to be remanded for fresh disposal after providing an opportunity to the petitioner. For the reasons stated above, the following :