Phuli Devi vs Income-Tax Officer ...
2025 Latest Caselaw 10941 Raj

Rajasthan High Court - Jodhpur

Phuli Devi vs Income-Tax Officer ... on 2 April, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2025:RJ-JD:17007-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    D.B. Civil Writ Petition No. 12431/2023
                                   Phuli Devi W/o Shri Balwant Patel, Aged About 35 Years, 137,
                                   Jawahar Nagar, Mandia Road, Pali (Rajasthan)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Income-Tax Officer, Ward-1, Mandia Road, Pali Rajasthan
                                            - 306401
                                   2.       Principal      Commissioner           Of     Income        Tax,   Jodhpur-1
                                            Aayakar Bhawan, Paota-C Road, Jodhpur (Rajasthan)
                                   3.       Principal Chief Commissioner Of Income Tax, New Central
                                            Revenue Building, Jaipur (Rajasthan)
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Prateek Gattani
                                   For Respondent(s)            :     Mr. K.K. Bissa


                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SUNIL BENIWAL Order 02/04/2025

1. Learned counsel for the parties jointly submits that the

controversy in question is covered by the judgment passed by this

Court in a bunch of writ petitions led by Sharda Devi Chhajer

Vs. The Income Tax Officer & Anr. (D.B. Civil Writ Petition

No.11787/2024), decided on 19.03.2025.

2. In light of the aforesaid judgment, the present petition is

allowed in the same terms.

3. Stay petition as well as all pending applications also stand

disposed of accordingly.

(SUNIL BENIWAL),J (DR.PUSHPENDRA SINGH BHATI),J

55-Ashutosh/-

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