Rajasthan High Court - Jaipur
M/S Vedansh Creation vs Asst. Commissioner Of Income Tax on 1 September, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9426/2021
M/s Vedansh Creation, (A Partnership Firm), Having Its Office At
- 80, Gopalbari, Jaipur-302001 Through Its Partner Smt Neitu
Goyal.
----Petitioner
Versus
Asst. Commissioner Of Income Tax, Circle-1, Jaipur, New Central
Revenue Building, Bhagwan Das Road, C-Scheme, Jaipur.
----Respondent
For Petitioner(s) : Mr. Javed Khan.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
01/09/2021
Learned counsel for the petitioner submits that in similar nature writ petitions, notices have been issued and interim orders have been granted by Co-ordinate Benches of this court.
In view of the submissions made, issue notice. A copy of the writ petition be served on Mr. Anuroop Singhi, who may complete his instructions / file reply by the next date.
In the meanwhile, the respondent is directed not to proceed further pursuant to the notices issued to the petitioner under Section 148 of the Income Tax Act, 1961.
Connect with S.B. Civil Writ Petition No.7805/2021 (Uma Devi Gupta v. Income Tax Officer).
Office is directed to reflect the name of Mr. Anuroop Singhi as counsel appearing for the respondent in the cause list.
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