Rajasthan High Court - Jaipur
Ms Shree Cement Ltd vs Assistant Commissioner Of Income Tax on 26 November, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 61/2018
Ms Shree Cement Ltd
----Appellant
Versus
Assistant Commissioner Of Income Tax
----Respondent
Connected With D.B. Income Tax Appeal No. 62/2018 Ms Shree Cement Ltd
----Appellant Versus Assistant Commissioner Of Income Tax
----Respondent For Appellant(s) : Mr. S. Ganesh, Senior Counsel assisted by Mr. Anant Kasliwal and Mr. Vaibhav Bhargava.
For Respondent(s) : Mrs. Parinitoo Jain with Ms. Shiva Goyal.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 26/11/2018 Learned Senior Counsel appearing on behalf of the appellants submitted that Assessing Officer has wrongly served notice on the appellants despite specific order of stay passed by this Court on 12.03.2018.
It is clarified that interim order dated 12.03.2018 shall remain operative during pendency of the appeals.
List these matters on 10.12.2018, as prayed.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/36-37 Powered by TCPDF (www.tcpdf.org)