Rajasthan High Court - Jaipur
Commissioner Of Income Tax, Jaipur-Ii, ... vs . Shri Manish Ajmera on 24 September, 2011
Bench: Arun Mishra, Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN 1. D.B. Misc. Review Petition No.03093/2011 In D.B. Income Tax Appeal No.522/2008 Commissioner of Income Tax, Jaipur-II, Jaipur Vs. Shri Manish Ajmera 2. D.B. Misc. Review Petition No.03094/2011 In D.B. Income Tax Appeal No.430/2008 Commissioner of Income Tax, Jaipur-II, Jaipur Vs. Shri Manish Ajmera Date of Order ::: 24.09.2011 Present Hon'ble the Chief Justice Mr. Arun Mishra Hon'ble Mr. Justice Mohammad Rafiq Shri R.B. Mathur, Counsel for petitioner in both review petitions #### By the Court:-
A common order was passed by the Income Tax Appellate Tribunal. While mentioning the facts in the order, of which review is sought for, though it has been mentioned that the appeals pertain to two different assessment years, but, due to error of transcription, it has been mentioned that the assessments pertain to the years 1995-96, 1996-97 and 1997-98. It is clearly an error of transcription as the assessment orders of which appeals were decided pertained to the years 1995-96 and 1996-97 only.
In view of aforesaid clarification, as submitted by counsel nothing further survives in the review petitions and same are disposed of.
(Mohammad Rafiq) J. (Arun Mishra) CJ. //Jaiman//