Khurram Rao vs Assessing Officer And Another
2022 Latest Caselaw 3178 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 707 of 2022
 

 
Petitioner :- Khurram Rao
 
Respondent :- Assessing Officer And Another
 
Counsel for Petitioner :- Mahima Jaiswal,Saurabh Sharma,Sr. Advocate
 
Counsel for Respondent :- Gaurav Mahajan
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard Sri Sambhu Chopra, learned Senior Advocate assisted by Mahima Jaiswal, learned counsel for the petitioner and Sri Manu Khare, learned Standing Counsel for the respondents-Income Tax Department.

Learned counsel for the parties jointly state that the controversy involved in the present writ petition is squarely covered by the judgment of the Supreme Court in the case of Union of India Vs. Ashish Agarwal; 2022 SCC Online SC 543 decided on 4.5.2022 and, therefore, this writ petition may be disposed of in terms of the said judgment.

In view of the aforesaid and with the consent of learned counsel for the parties, this writ petition is disposed of in terms of the judgment of the Supreme Court in the case of Union of India Vs. Ashish Agarwal (supra).

Order Date :- 17.5.2022

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