Jharkhand High Court
M/S P.J.Nirman Private Limited vs Union Of India & Others on 15 May, 2019
Author: Aniruddha Bose
Bench: Chief Justice, Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 6583 of 2018
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M/s P.J.Nirman Private Limited ... ... Petitioner
Versus
Union of India & Others ... ... Respondents
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner : Mr. Biren Poddar, Sr. Advocate
Ms. Darshana Poddar Mishra, Advocate
For the Respondents : None
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th
Order No. 03 : Dated 15 May, 2019
Aniruddha Bose, C.J.
In this writ petition, under challenge inter-alia is the constitutional vires of Section 43CA of the Income Tax Act, 1961.
Let notice be issued upon learned Attorney General for India by the Registry.
The matter shall be listed again on 1st July, 2019.
(Aniruddha Bose, C.J.) (Prashant Kumar, J.) Birendra/