Jharkhand High Court
Commissioner Of Income Tax (C) vs M/S.Bhargav Construction (P)Lt on 3 January, 2013
Bench: Chief Justice, P. P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
T.A.No. 36 of 2002
Commissioner of Income Tax(Central), Patna ...... Appellant
Versus
M/s Bhargav Construction(P)Ltd., Jamshedpur ...... Respondent
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE P. P. BHATT
For the Appellant:M/s D.Roshan, S.C.(IT), Amit Kumar & Rupa Kumari
For the Respondent:M/s Binod Poddar,Sr.Adv. M. Choudhary, D. Poddar
Piyush Poddar & Amrita Sinha,Advs.
Dated 3
rd
January, 2013
By Court - This appeal has become infructuous, in view of the fact that after the remand order passed by the C.I.T.(Appeals), having been upheld by the Income Tax Appellate Tribunal, fresh assessment has been made vide order dated 24th March, 2003. In view of the above reason, the Tax Appeal is dismissed. ( Prakash Tatia, C.J. ) ( P. P. Bhatt, J ) G.Jha/