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Gopal Krishna Maheshwary, S/O ... vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 2536 Raj/2

Citation : 2022 Latest Caselaw 2536 Raj/2
Judgement Date : 24 March, 2022

Rajasthan High Court
Gopal Krishna Maheshwary, S/O ... vs Assistant Commissioner Of Income ... on 24 March, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                          BENCH AT JAIPUR

                      D.B. Civil Writ Petition No. 2637/2022

        Gopal Krishna Maheshwary
                                                                          ----Petitioner
                                           Versus
        Assistant Commissioner Of Income Tax
                                                                        ----Respondent

For Petitioner(s) : Mr. Gunjan Pathak Advocate. For Respondent(s) : Mr. Anuroop Singhi Advocate with Mr. N.S. Bhati Advocate.

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

Judgment / Order

24/03/2022

Mr. Anuroop Singhi, Advocate appears and takes notice on

behalf of the respondent-revenue.

Copy of the petition has been supplied to Mr. Anuroop Singhi,

Advocate, who usually appears on behalf of respondent-revenue.

Reply may be filed within two weeks.

Learned counsel for the petitioner submits that in respect of

different assessment year 2012-13, petitioner has already filed

Civil Writ Petition No.19973/2019 and learned Single Judge of this

Court vide order dated 29.11.2019 has passed an interim order in

the 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

(2 of 2) [CW-2637/2022]

restrained from proceedings further in the matter pursuant to

proceedings initiated under Sections 147 and 148 of the Income

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

questioned in the present petition.

List this case along with D.B. Civil Writ Petition No.

2552/2022.

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

Sanjay Kumawat-9

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