Rajasthan High Court - Jodhpur
Comm. Of Income Tax , Bikaner vs Krishi Upja Mandi Samiti, Anoopgarh on 26 August, 2008
Author: N P Gupta
Bench: N P Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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INCOME TAX APPEAL No. 128 of 2007
COMM. OF INCOME TAX , BIKANER
V/S
KRISHI UPJA MANDI SAMITI, ANOOPGARH
Mr. KK BISSA, for the appellant / petitioner
Mr. MK GARG, for the respondent
Date of Order : 26.8.2008
HON'BLE SHRI N P GUPTA,J.
HON'BLE SHRI KISHAN SWAROOP CHAUDHARI,J.
ORDER
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The application is allowed. The matter is heard at this stage.
The controversy involved in the present matter is covered by the judgment of this Court dt. 18.3.2008 passed in I.T.A. No. 107/2007 C.I.T.II, Jodhpur Vs. K.U.M.S. Jaisalmer.
Accordingly, for the same reasons this appeal is also dismissed.
( KISHAN SWAROOP CHAUDHARI ),J. ( N P GUPTA ),J. /Sushil/