Patna High Court - Orders
Krishna Prasad Singh,Profession, A ... vs The Assistant Commissioner Of Income ... on 29 April, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8243 of 2019
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Krishna Prasad Singh,Profession, a Senior Advocate of the Honble Patna
High Court
... ... Petitioner/s
Versus
The Assistant Commissioner of Income Tax
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 8326 of 2019
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Krishna Prasad Singh
... ... Petitioner/s
Versus
The Assistant Commissioner of Income Tax
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 8243 of 2019)
For the Petitioner/s : Mr. Pradeep Kumar, Adv.
For the Respondent/s : Ms. Archana Sinha @ Archana Shahi, Adv.
(In Civil Writ Jurisdiction Case No. 8326 of 2019)
For the Petitioner/s : Mr. Pradeep Kumar, Adv.
For the Respondent/s : Ms. Archana Sinha @ Archana Shahi, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
2 29-04-2019Ms. Archana Sinha, learned counsel appearing for the respondent Income Tax Department informs that the issue relating to the same petitioner is coming up on 18 th of June, 2019 which involves the same issue relating to mismatch of tax deduction at source.
In that view of the matter, let these cases be also listed Patna High Court CWJC No.8243 of 2019(2) dt.29-04-2019 2/2 along with CWJC No. 6941 of 2019 on 18th of June, 2019.
Let this time be utilised by learned counsel appearing for the Income Tax Department for seeking instruction and filing counter affidavit.
(Jyoti Saran, J) ( Anjani Kumar Sharan, J) Anjula/skpathak U