Jammu & Kashmir High Court
Commissioner Of Income Tax vs Ms Dn Mememorial Trust on 16 November, 2018
Bench: Chief Justice, Tashi Rabstan
Serial No.31
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
RESIT No. 3/2018 in ITA No. 31/2014
Date of order: 16.11.2018
Commissioner of Income Tax vs. M/S D.N.Memorial Trust
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Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Appearance:
For the petitioner/appellant(s) :Mrs Aruna Thakur Advocate.
For the Respondent(s) :Mr. Subash Dutta Advocate with
Mr. Suraj Singh Advocate.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No RESIT No. 3/2018 For the reasons stated in the application and there being no objection from the other side, the application for restoration of ITA No. 31/2014 is allowed.
Consequently, ITA No. 31/2014 is restored to its original number.
Application is disposed of accordingly.
List ITA No. 31/2014 on 17th December, 2018.
(Tashi Rabstan) (Gita Mittal)
Judge Chief Justice
Jammu
16.11.2018
Sanjeev