Jharkhand High Court
Commissioner Of Income Tax (Ce vs Smt.Manisha Agarwal on 30 November, 2012
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P No. 426 of 2011
With
I.A No. 1840/2012
The Commissioner of Income Tax (Central), Patna Vs. Smt. Manisha Agarwal
With
C.M.P No. 427 of 2011
With
I.A No. 1841/2012
The Commissioner of Income Tax (Central), Patna Vs. Shri Sambhu Singh
With
C.M.P No. 428 of 2011
With
I.A No. 1842/2012
The Commissioner of Income Tax (Central), Patna Vs. Smt. Usha Prasad
With
C.M.P No. 429 of 2011
With
I.A No. 1843/2012
The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma
With
C.M.P No. 430 of 2011
With
I.A No. 1844/2012
The Commissioner of Income Tax (Central), Patna Vs. Laliteshwar Prasad Yadav
With
C.M.P No. 431 of 2011
With
I.A No. 1845/2012
The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma
With
C.M.P No. 432 of 2011
With
I.A No. 1846/2012
The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma
With
C.M.P No. 434 of 2011
With
I.A No. 1848/2012
The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma
With
C.M.P No. 435 of 2011
With
I.A No. 1849/2012
The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE JAYA ROY
For the Appellant/Petitioner : Mr.D.Roshan
For the Respondents :
Order No.4 Dated 30
th
November, 2012
In view of the similar facts as were in C.M.P No.452/2011 (The Commissioner of Income Tax (Central), Patna Vs. Jai Prakash Singhania) decided on 19th September, 2012 and followed in other matters, one of which being C.M.P No.433/2011 (The Commissioner of Income Tax (Central), Patna Vs. Dr.Shakti Shankar Verma), vide order dated 7th November, 2012, these C.M.Ps are allowed and T.A Nos.16/2006, 17/2007, 19/2007, 29/2006, 35/2007, 28/2006, 31/2006, 32/2006 and 33/2006 are restored to their original number. Copy of this order be tagged in all C.M.Ps as well as in relevant Tax Appeals. All the Interlocutory Applications are disposed of.
(Prakash Tatia, C.J.) (Jaya Roy, J.) dey