Jharkhand High Court
Commissioner Of Income Tax vs M/S Telco Cooperative Credit S on 8 February, 2012
Author: Aparesh Kumar Singh
Bench: Chief Justice, Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
T.A. No. 46 of 2010
The Commissioner of Income Tax, Jamshedpur ... Appellant
Vrs.
M/s. TELCO Co-operative credit society Ltd. Jamshedpur ... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE APARESH KUMAR SINGH
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For the Appellant : M/s. Deepak Roshan For the Respondent :
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Order No. 06 Dated: 8th February, 2012.
Learned counsel for the Revenue appellant submitted that issue raised in this Tax Appeal has already been decided in T.A. No. 28 of 2009 vide order dated 05.01.2011 between the same parties, however, for the different assessment years.
In view of the above, this Tax Appeal is also liable to be dismissed. Hence dismissed.
(Prakash Tatia, C.J.) (Aparesh Kumar Singh, J.) D.S./J.K.