For The vs For The
2023 Latest Caselaw 271 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    T.A. No. 21 of 2019
                          With
                    T.A. No. 22 of 2019

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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellants : Mr. R. N. Sahay, Sr. S.C. For the Respondent : Ms. Akansha Mittal, Adv.

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10/16.01.2023 The present appeals relate to Assessment Year 2012-13, 2014-15.

The learned Tribunal has refused to interfere in the departmental appeal taking into consideration the orders passed by the learned ITAT in the case of the same assesse for Assessment Years 2007-08, 2008-09 and 2010-11.

Learned counsel for the appellant is not in a position today to apprise the Court about the fate of the judgments passed by the ITAT in respect of those assessment years. Accordingly he seeks time to obtain instruction.

Learned counsel for the assesse would also be ready with the instruction.

Matter be posted on next Tuesday i.e. on 24.01.2023. Let the name of Mr. R. N. Sahay appear in the cause list in place of erstwhile learned counsel.

(Aparesh Kumar Singh, A.C.J.)

(Deepak Roshan, J.)

Fahim/Amardeep/