Rajasthan High Court - Jodhpur
Union Of India & Anr vs President, Income Tex Appl. & Ors on 2 September, 2011
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
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S.B. CIVIL WRIT PETITION NO. 5287/2011
Union of India & Anr.
Vs.
The President, Income Tax Appellate Tribunal & Ors.
...
Date of Order :: 2nd September 2011.
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Mr. K.K. Bissa, for the petitioner.
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BY THE COURT:
This writ petition is directed against the order dated 11.05.2010 (Annex.4) wherein the President, Income Tax Appellate Tribunal, New Delhi has observed that by an order dated 23.04.2010, two income tax appeals bearing Nos. 224/JU/2004 and 298/JU/2004 had been transferred from ITAT, Jodhpur Bench to ITAT, Jaipur Bench and the record had already been transferred to Jaipur Bench; and has directed that the said appeals shall be heard and determined by the ITAT, Jaipur Bench, Jaipur.
The aforesaid order dated 11.05.2010 (Annex.4) as passed by the respondent No.1 cannot be said to be suffering from any jurisdictional error so as to call for interference by this Court in writ jurisdiction.
The writ petition fails and is, therefore, dismissed.
(DINESH MAHESHWARI), J.
/Mohan/