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Rajiv Ranjan Sinha vs The Commissioner Of Income Tax- I, ...
2021 Latest Caselaw 540 Patna

Citation : 2021 Latest Caselaw 540 Patna
Judgement Date : 1 February, 2021

Patna High Court
Rajiv Ranjan Sinha vs The Commissioner Of Income Tax- I, ... on 1 February, 2021
     IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Appeal No.599 of 2016
======================================================

Rajiv Ranjan Sinha, Son of Late Krishna Nandan Prasad Singh, resident of Anugrah Narayan Road, Kadam Kuan, Patna-800003, District-Patna.

... ... Appellant/s Versus Income Tax Officer, Ward-1(1), Patna

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Kishun Chand Kumar Sinha, Advocate Mr. Dronacharya, Advocate Mr. Uma Shankar Prasad Singh, Advocate Mr. Sanjeev Kumar, Advocate For the Respondent/s : Mrs. Archana Sinha @ Archana Shahi, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE HEMANT KUMAR SRIVASTAVA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-02-2021

The present appeal has been filed against the part

of the order dated 07.01.2016 passed by the Ld. Income Tax

Appellate Tribunal, Patna Bench, Patna in Appeal Case No.

ITA/103/Pat/2011 for the Assessment Year 2007-08 whereby the

Ld. Tribunal has partly allowed the appeal of the appellant.

Learned counsel for the appellant seeks permission

to withdraw the present appeal for the reason that appellant has

taken recourse to the mechanism of settlement of dispute as per

the policy framed by the Revenue.

Permission granted.

Patna High Court MA No.599 of 2016 dt.01-02-2021

We only hope and expect the authority to take a

decision expeditiously, per law, by assigning reason, copy

whereof be supplied to the appellant.

Liberty is reserved to the appellant to assail the

order, if the need so arises, on the same and subsequent cause of

action.

We have not expressed any opinion on merits. All

issues are left open.

Present appeal stands disposed of as withdrawn in

the aforesaid terms.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( Hemant Kumar Srivastava, J) P.K.P/Amrendra/ AFR/NAFR CAV DATE Uploading Date 01.02.2021 Transmission Date

 
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