Jharkhand High Court
Commissioner Of Income Tax (Ce vs Dr.Shakti Shankar Verma on 31 October, 2012
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 436 of 2011
The Commissioner of Income Tax(Central), Patna . ... Petitioner
Vrs.
Dr. Shakti Shankar Verma ...... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE JAYA ROY
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For the Petitioner: Mr. Deepak Roshan, Sr. S.C.(I.T.) Mr. Amit Kumar, Adv.
Ms. Rupa Kumari, Adv.
For the Respondents: -------
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Dated 31st October, 2012.
Delay in filing this restoration petition is condoned in view of the fact that the Tax Appeal No. 34 of 2006 was dismissed without notice to the parties and there is no need to issue notice to the respondent on the application for condonation of delay.
In view of the reasons given in the order dated 19th September, 2012 passed in C.M.P. No. 452 of 2011,(The Commissioner of Income Tax(Central), Patna vrs. Jai Prakash Singhania) and in view of the similar facts involved in the dismissal of the Tax Appeal No.34 of 2006, this C.M.P. is allowed and Tax Appeal No.34 of 2006 is restored to its original number.
(Prakash Tatia,C.J.) (Jaya Roy, J.) Sudhir