Deputy Commissioner Of Income Tax vs Manglam Build-Developers ...
2022 Latest Caselaw 4412 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      D.B. Special Appeal (Writ) No. 507/2022

                                   Deputy Commissioner Of Income Tax
                                                                                                          ----Appellant
                                                                           Versus
                                   Manglam Build-Developers Limited
                                                                                                        ----Respondent

For Appellant(s) : Mr. Ranvijay Singh Advocate on behalf of Mr. Siddharth Bapna Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

01/07/2022

Heard.

Issue notice to the respondent to show cause as to why the

appeal be not allowed and order be passed in terms of Hon'ble

Supreme Court judgment in the case of Union of India Versus

Ashish Agarwal (Civil Appeal No.3005/2022 & connected appeals).

List immediately after service of notice on respondent.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-3

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