Rajasthan High Court - Jodhpur
Commissioner Of Income Tax -Ii vs Krishi Upaj Mandi Samiti, Pipar City on 8 July, 2009
Author: N P Gupta
Bench: N P Gupta, Govind Mathur
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
--------------------------------------------------------
INCOME TAX APPEAL No. 47 of 2009
COMMISSIONER OF INCOME TAX -II
V/S
KRISHI UPAJ MANDI SAMITI, PIPAR CITY
Mr. KK BISSA, for the appellant / petitioner
Date of Order : 8.7.2009
HON'BLE SHRI N P GUPTA,J.
HON'BLE SHRI GOVIND MATHUR,J.
ORDER
-----
The controversy involved in the present case stands already decided by this Court in Commissioner of Income Tax Vs. K.U.M.S., Jaisalmer reported in 216 CTR- 277, and Commissioner of Income Tax, Bikaner Vs. Krishi Upaj Mandi Samiti, Gajsinghpur being D.B. Income Tax Appeal No. 4/2009 decided on 27.1.2009, out of which the judgment in K.U.M.S., Jaisalmer has been affirmed by the Hon'ble Supreme Court.
In that view of the matter, this appeal does not involve any substantial question of law. The same is, therefore, dismissed.
( GOVIND MATHUR ),J. ( N P GUPTA ),J. /Sushil/