SR. A.O., CPC and CASH, JVVNL, JALORE vs. THE I.T.O., TDS-II, JODHPUR

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR. J U D G M E N T Accounts Officer, O&M, Jalore v. The ITO, TDS-1, Jodhpur DB Income Tax Appeal No.114/2011 Date of Judgment :: 23rd September, 2014 P R E S E N T HON'BLE MR.JUSTICE GOVIND MATHUR HON'BLE MR.JUSTICE VIJAY BISHNOI Mr. Anil Bhansali, for the appellant. Ms. K.K.Bissa, for the respondent(s). ..... The issue involved in this appeal has already been adjudicated in DB Income Tax Appeal No.102/2011, Accounts Officer, O & M, Pali v. The ITO, TDS-1, Jodhpur, decided on 23.9.2014. The appeal, thus, is allowed. The order passed by the Income Tax Appellate Tribunal dated 3.6.2010, thus, is set aside. The matter is remanded to the Income Tax Appellate Tribunal, Jodhpur for adjudication of the appeal preferred by the appellant assessee afresh on merits. (VIJAY BISHNOI),J. (GOVIND MATHUR),J. kkm/ps.