Rajasthan High Court - Jaipur
Smt Aruna Sankhla vs The Dcit Central Circle-1 Jaipur on 15 March, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 131/2018
Smt Aruna Sankhla
----Appellant
Versus
The Dcit Central Circle-1 Jaipur
----Respondent
Connected With D.B. Income Tax Appeal No. 133/2018 Smt Aruna Sankhla
----Appellant Versus The Dcit Central Circle-1 Jaipur
----Respondent D.B. Income Tax Appeal No. 134/2018 Ms Kamakshi International
----Appellant Versus The Dcit Central Circle-1 Jaipur
----Respondent For Appellant(s) : Mr. Prakul Khurana on behalf of Mr. Sanjay Jhanwar For Respondent(s) : Mr. N.S. Bhati on behalf of Mr. Anuroop Singhi HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 15/03/2019 Learned counsel for the respondent prays for and is granted four weeks time to file certain documents.
List these matters after four weeks.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/Dheeraj/24to26 (Downloaded on 29/06/2019 at 10:45:32 PM) Powered by TCPDF (www.tcpdf.org)