Rajasthan High Court - Jodhpur
Pr. Commissioner Of Income Tax-Central vs Mohan Lal Suthar on 27 April, 2018
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 20 / 2017
Pr. Commissioner of Income Tax- Central, Jaipur.
----Appellant
Versus
Shri Mohan Lal Suthar, 51, Ram Nagar, Sangariya, Salawas Road,
Jodhpur.
----Respondent
_____________________________________________________
For Appellant(s) : Mr. K.K. Bissa
For Respondent(s) : Mr. Anjay Kothari
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA Order 27/04/2018 Heard learned counsel for the appellant. Learned counsel for the appellant has submitted that the controversy involved in this appeal is squarely covered by the judgment rendered by the Division Bench of this Court in D.B. ITA No.138/2011 (Commissioner of Income Tax Vs. Dr. Raj Dhariwal) decided on 25th July, 2011.
In view of above, the instant appeal is also dismissed while following the aforesaid judgment. (RAMCHANDRA SINGH JHALA) J. (GOPAL KRISHAN VYAS) J. babulal/49