M/S Rajasthan Food Products vs Income Tax Officer
2022 Latest Caselaw 1120 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 940/2022

M/s Rajasthan Food Products, Through Its Partner Mr. Brij Mohan
Mittal S/o Late Gopal Das Mittal, Aged About 61 Years Having
Office At D-195, Road No. 1D, V.K.I. Area, Jaipur, Rajasthan -
302013.
                                                                  ----Petitioner
                                   Versus
Income Tax Officer, Ward 4(2) Jaipur Having Office At New
Central Revenue Building, Bhagwan Dass Road, Jaipur, Rajasthan
- 302005.
                                                                ----Respondent

For Petitioner(s) : Mr. Palash Shrivastav, Advocate through VC for Mr. Akarsh Mathur, Advocate For Respondent(s) : Mr. Anuroop Singhi, Advocate through VC

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

28/01/2022

Learned counsel for the petitioner as well as learned counsel

for the revenue at the outset would submit that the issue involved

in this petition is no longer res integra as it has been put to an

end by Division Bench of this Court in the decision rendered on

27.01.2022 in Sudesh Taneja Vs. Income Tax Officer, Ward-1(3) &

Anr. (D.B. Civil Writ Petition No. 969/2022 and batch of petitions)

where the notices issued under Section 148 of the Income Tax Act,

1961 have been found to be invalid and impermissible in law and

quashed.

(2 of 2) [CW-940/2022]

In view of the above statement made by learned counsel for

both the parties, the impugned notice issued in the present case,

for the reasons stated in the order dated 27.01.2022 passed in the

aforesaid cases, is also quashed and set aside and the petition is

allowed.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /22

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