Commissioner Of Income Tax vs. M/S R.S. Construction
ITA/69/2012HC Madhya Pradesh21 March 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjay Lal
No AI summary yet for this judgment.
1 I.T.A. No.69/2012 21.03.2016 Shri Sanjay Lal, Advocate for the appellant. In view of the decision in the case of the Commissioner of Income Tax, Bhopal vs. M/s Global Reality in ITA No.40/2012 decided on 21.08.2015 and connected matters, which decision has been confirmed by the Supreme Court by dismissal of SLP (Civil) No.27133/2015 vide order dated 24.09.2015, this appeal is disposed of. In view of disposal of appeal, I.A. No.3553/2016 is also disposed of. (A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge psm
Latest GST High Court judgments
Search GST case law →- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026
- M/S Priya, Townhall Road, Cuttack vs. Superintendent Cuttack- I Range, CuttackOrissa · 31 Oct 2026
