Rajasthan High Court - Jodhpur
C.I.T vs K.U.M.S.Abu Road on 26 May, 2009
Author: N P Gupta
Bench: N P Gupta, Govind Mathur
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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INCOME TAX APPEAL No. 106 of 2007
C.I.T.
V/S
K.U.M.S.ABU ROAD
Mr. KK BISSA, for the appellant / petitioner
Mr. RAJESH CHOUDHARY, for the respondent
Date of Order : 26.5.2009
HON'BLE SHRI N P GUPTA,J.
HON'BLE SHRI GOVIND MATHUR,J.
ORDER
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The matter comes up on the application filed by the respondents for early hearing on the ground that the controversy involved in the present case stands already decided in simillar matter being I.T.Appeal No. 107/2007 C.I.T. II, Jodhpur Vs. K.U.M.S. Jaisalmer decided on 18.3.2008, and we are told that that judgment has been affirmed by the Hon'ble Supreme Court.
The factual position is not disputed on the side of the learned counsel for the appellant.
In view of the above, the application for early hearing is allowed. The matter has been heard today itself, and in view of the decision of this Court dt. 18.3.2008 referred to above, this appeal is also dismissed for the same reasons.
( GOVIND MATHUR ),J. ( N P GUPTA ),J.
/Sushil/