Patna High Court - Orders
Assistant Commissioner Of Income Tax vs Dr. Rajeshwar Prasad Singh on 9 February, 2021
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.165 of 2019
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Assistant Commissioner of Income Tax, Central circle-1, Patna.
... ... Appellant/s
Versus
Dr. Rajeshwar Prasad Singh, H-21, Doctor's Colony, Kankarbagh, Patna
(PAN- AKZPS 2813C)
... ... Respondent/s
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Appearance :
For the Appellant/s : Smt. Archana Sinha @ Archana Shahi, Sr. S.C.
Mr. Alok Kumar, Jr. S.C.
Mr. Sanjeev Kumar, Jr. S.C.
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 09-02-2021Present appeal is preferred against the order dated 05.10.2018 passed by the Income Tax Appellate Tribunal, Patna Bench, Patna presided over by Sri S.S. Godara Judicial Member and Sri Dr. A.L. Saini Accountant Member in I.T.(SS) A No. 17/Pat/2017 for assessment year 2005-06.
Smt. Archana Sinha @ Archana Shahi, learned counsel for the appellant, states that present appeal has become infructuous in terms of the mechanism provided under the provisions of the Bihar Settlement of Taxation Disputes Act, 2019.
Statement accepted and taken on record. Patna High Court MA No.165 of 2019(3) dt.09-02-2021 2/2 The appeal stands disposed of as withdrawn having become infructuous.
Interlocutory application, if any, shall also stand disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/-
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