Vrindaban Buiders Pvt. Ltd vs Principal Commissioner Of Income ...
2021 Latest Caselaw 2980 Gua

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GAHC010050342020




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : WA/43/2020

            VRINDABAN BUIDERS PVT. LTD.
            A COMPANY HAVING ITS OFFICE AND PLACE OF BUSINESS AT OPPOSITE
            NST WORKSHOP, DIMAPUR, NAGALAND, REPRESENTED BY ONE OF ITS
            DIRECTOR SMT. VALSALA RAJ PILLAI

                              VERSUS

            1: PRINCIPAL COMMISSIONER OF INCOME TAX, JORHAT AND 4 ORS.
            AAYKAR BHAWAN, 1ST FLOOR, THANA ROAD, JORHAT-785001, ASSAM

            2:CENTRAL BOARD OF DIRECT TAXES REPRESENTED BY ITS
            CHAIRPERSON UNDER THE MINISTRY OF FINANCE (DEPARTMENT OF
            REVENUE) GOVT. OF INDIA NORTH BLOCK NEW DELHI - 110001

            3:DEPUTY / ASSISTANT COMMISSIONER OF INCOME TAX
            DIMAPUR PURANA BAZAR KALIBARI ROAD DIMAPUR - 797112
            NAGALAND

            4:DEPUTY / ASSISTANT COMMISSIONER OF INCOME TAX
            CENTRAL CIRCLE - KOLLAM KERELA

            5:UNION OF INDIA REPRESENTED BY THE SECRETARY TO THE
            GOVERNMENT OF INDIA MINISTRY OF FINANCE NEW DELHI - 11001


Advocate for the Petitioner   : MS. P S CHAKRABORTY

Advocate for the Respondent :
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                         -BEFORE-
       HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
            HON'BLE MR. JUSTICE SOUMITRA SAIKIA
                                     ORDER

Date : 18-11-2021

Heard Mr. A. Nath, learned counsel for the appellant. Also heard Mr. S. Sarma, learned counsel, appearing for the respondents.

Learned counsel appearing for both sides agree that this case is squarely covered by the judgment & order dated 29.10.2021 passed in a batch of writ appeals, the lead case being Writ Appeal No.39/2020 (Varun Raj Pillai -Vs- Principal Commissioner of Income Tax & Ors.) .

In view of the above, this writ appeal also stands dismissed on the same terms and reasons as contained in the aforesaid judgment & order.

                       JUDGE                               CHIEF JUSTICE




Comparing Assistant