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Manju Maheshwary W/O Shri Gopal ... vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 2273 Raj/2

Citation : 2022 Latest Caselaw 2273 Raj/2
Judgement Date : 11 March, 2022

Rajasthan High Court
Manju Maheshwary W/O Shri Gopal ... vs Assistant Commissioner Of Income ... on 11 March, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                   D.B. Civil Writ Petition No. 3971/2022

     Manju Maheshwary
                                                                       ----Petitioner
                                        Versus
     Assistant Commissioner Of Income Tax
                                                                     ----Respondent

For Petitioner(s) : Mr. Gunjan Pathak Advocate. For Respondent(s) : Mr. Anuroop Singhi Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

11/03/2022

Mr. Anuroop Singhi, Advocate appears and takes notice on

behalf of the respondent.

Mr. Gunjan Pathak, Advocate appearing for the petitioner

submits that in respect of different assessment year 2012-13,

petitioner has already filed Civil Writ Petition No.20495/2019 and

learned Single Judge of this Court vide order dated 05.12.2019

has passed an interim order in aforesaid case directing the parties

to maintain status quo.

Considering that prima facie, the issue raised in the petition

is identical to that raised in petition which is already pending

before this Court filed by the petitioner in respect of previous

assessment year raising identical issue, we deem it appropriate to

pass similar interim order to the effect that the respondent is

restrained from proceeding further in the matter pursuant to

proceedings initiated under Sections 147 and 148 of the Income

(2 of 2) [CW-3971/2022]

Tax Act, 1961 as against the petitioner in respect of order which is

questioned in the present petition.

List this case along with other connected matters for

consideration on 23.03.2022.

Learned counsel for the respondent is granted time to file

reply in the present petition.

Learned counsel for the petitioner is directed to supply copy

of petition along with Annexures within a period of one week from

today.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-2

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