NITIN NAGARKAR Vs. INCOME-TAX OFFICER

JUDGEMENT

(1.) With the consent of learned Counsel for both the parties, the petition is taken up for fnal disposal at the admission stage.

(2.) The Petitioner has challenged inter alia the order dtd. 27/6/2007 passed by Respondent No. 2 in purported exercise of power under Sec. 281 of the Income Tax Act, 1961 (The Act, 1961).

(3.) Briefly stated the material facts are as under: