Citation : 2022 Latest Caselaw 2500 Raj/2
Judgement Date : 23 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 4499/2022
Krisna Devi Badgujar W/o Shambhu Dayal Badgujar, C-170,
Bajaj Nagar, Jaipur 302015, Rajasthan.
----Petitioner
Versus
Income Tax Officer, Ward 6 (2), Jaipur Having Its Address At
Office Of The Income Tax Officer Ward 6(2), Jaipur Rajasthan
Through Income Tax Officer.
----Respondent
For Petitioner(s) : Mr. Ashok Kumar Gupta, Advocate
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN
Judgment / Order
23/03/2022
Learned counsel for the petitioner 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.
In view of the above statement made by learned counsel for the
petitioner, 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.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ
Mohita /1
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