Rajasthan High Court - Jaipur
Niranjan Lal Dutta vs C I T on 8 December, 2016
Bench: K.S. Jhaveri, Dinesh Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR.
DB INCOME TAX APPEAL NO.144/2005
Niranjan Lal Datta aged about 60 years, Son of late Shri Pyare
Lal Data R/o Bhagwati Sadan, S.D. Marg, Alwar.
Versus
Commissioner of Income Tax, Alwar.
DATE OF ORDER ::: 08.12.2016.
HON'BLE MR. JUSTICE K.S. JHAVERI
HON'BLE MR. JUSTICE DINESH MEHTA
Mr. Sanjay Jhanwar, for the appellant.
Mrs. Parinitoo Jain, for the respondent.
Learned counsel for the appellant states that the appeal has become infructuous.
Consequently, the appeal is dismissed as having become infructuous.
(DINESH MEHTA), J. (K.S. JHAVERI), J. Asheesh Kr. Yadav 79