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Pr. Commissioner Of Income Tax, Jodhpur vs Rajendra Ghatiwal ...
2024 Latest Caselaw 9109 Raj

Citation : 2024 Latest Caselaw 9109 Raj
Judgement Date : 17 October, 2024

Rajasthan High Court - Jodhpur

Pr. Commissioner Of Income Tax, Jodhpur vs Rajendra Ghatiwal ... on 17 October, 2024

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2024:RJ-JD:42398-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    D.B. Income Tax Appeal No. 139/2017

                                   Pr. Commissioner Of Income Tax-II, Jodhpur.
                                                                                                            ----Appellant
                                                                           Versus
                                   Rajendra Ghatiwal, Gali No. 8, Milkman Colony, Pal Chungi
                                   Chowki, Jodhpur.
                                                                                                          ----Respondent


                                   For Appellant(s)             :     Mr. Sunil Bhandari
                                   For Respondent(s)            :



                                          HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

17/10/2024

1. Learned counsel for the parties fairly submit that present

issue is covered by the judgment passed by a Coordinate Bench of

this Court, led by D.B. Income Tax Appeal No.8/2021

(Commissioner of Income Tax-I Vs. Satish Kumar Agarwal),

decided on 27.09.2024.

2. In view of the joint submission, present appeal is dismissed

as non-maintainable in view of the Circular 9 of 2024.

3. The proposed substantial questions of law are kept open.

4. In case any interference by the Hon'ble Apex Court against

the aforementioned order is made, it shall be open for the

appellant to seeks revival by moving appropriate application.

(MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J

130-nirmala/-

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