Bar Council Of Rajasthan vs Commissioner Of Income Tax And Anr ...
2023 Latest Caselaw 7733 Raj

[2023:RJ-JD:31983-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 594/2002

Bar Council of Rajasthan Jodhpur, through its Secretary, Shri Om Prakash Gupta, Advocate.

----Petitioner Versus

1. Commissioner Of Income Tax, Jodhpur Range, Jodhpur.

2. The Income Tax Officer, Ward-2, Jodhpur.

----Respondent

For Petitioner(s) : Mr. Anjay Kothari. For Respondent(s) : Mr. K.K. Bissa.

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2023 (Oral)

Learned counsel for the parties are ad idem that the issue

involved in the present case is covered by the judgment of the

Hon'ble Supreme Court in favour of the petitioner. In this regard

reference has been made to the judgment of Hon'ble Supreme

Court in Commissioner of Income Tax Vs. Bar Council of

Maharashtra [(1981) 49 CCH 0316 ISCC] and the judgment of

this Court in Bar Council of Rajasthan Vs. Commissioner of

Income Tax [(1984) 52 CCH 00023 RajHC].

2. In light of the above, the present writ petition is allowed.

The impugned order dated 08.03.2001 for the assessment years

1971-72 to 1976-77 (Annex.4) is hereby quashed.

(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ

22-a.asopa/-

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