Karishma Sunil Rupani vs Deputy Commissioner Of Income Tax
2022 Latest Caselaw 6668 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

             1. D.B. Civil Writ Petition No. 15121/2022

   Premchand Ratanlal Tater
                                                                     ----Petitioner
                                       Versus
   Deputy Commissioner Of Income Tax
                                                                   ----Respondent

2. D.B. Civil Writ Petition No. 15163/2022

Karishma Sunil Rupani

----Petitioner Versus Deputy Commissioner Of Income Tax

----Respondent

3. D.B. Civil Writ Petition No. 15164/2022

Gem Plaza Jewellery Manufacturing Company Private Limited

----Petitioner Versus Deputy Commissioner Of Income Tax

----Respondent

For Petitioner(s) : Mr. Sanjay Jhanwar, Senior Advocate with Mr. Prakul Khurana Advocate. For Respondent(s) : Mr. M.S. Singhvi Advocate with Mr. N.S. Bhati Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

14/10/2022

Heard.

A copy of petition along with annexures has been supplied to

learned counsel for the respondent-Revenue.

Considering that certain issues of law including that of

jurisdiction are arising for consideration, learned counsel for the

(2 of 2) [CW-15121/2022]

respondent-Revenue may file reply on the issues of law arising in

this case on 19.10.2022.

Matters be listed on 19.10.2022 for consideration on

admission as well as stay.

Till the next date of hearing, final order shall not be passed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-2,19 & 20

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