C.I.T.Ii, Jodhpur vs The Barmer Central Cooperative Bank ...
2024 Latest Caselaw 9110 Raj

Rajasthan High Court - Jodhpur

C.I.T.Ii, Jodhpur vs The Barmer Central Cooperative Bank ... on 17 October, 2024

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2024:RJ-JD:42396-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    D.B. Income Tax Appeal No. 181/2014

                                   Commissioner of Income Tax-II, Jodhpur
                                                                                                            ----Appellant
                                                                           Versus
                                   The Barmer Central Cooperative Bank Ltd., Mahaveer Nagar,
                                   Barmer.
                                                                                                          ----Respondent


                                   For Appellant(s)             :     Mr. Sunil Bhandari
                                   For Respondent(s)            :     Mr. Anjay Kothari
                                                                      Mr. Mukesh Gurjar
                                                                      Mr. Amit Sharma


                                          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

128-nirmala/-

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