COMMISSIONER OF INCOME TAXEXEMPTIONS vs. GLOBAL INSTITUTE OF TECHNOLOGY SOCIETY

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 114/2018 Commissioner Of Income Tax (Exemptions), 3Rd Floor Kailash Heights, Lal Kothi, Tonk Road, Jaipur Raj ----Appellant Versus Global Institute Of Technology Society, D-91, Ambabari, Jaipur Raj ----Respondent For Appellant(s) : Mr. Daksh Pareek for Mr. Sameer Jain For Respondent(s) : HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 09/04/2018 Counsel for the appellant has placed reliance on the judgment of Supreme Court in the case of Joint Commissioner of Income Tax, Surat vs. Saheli Leasing & Industries Limited; 2010 (6) SCC 384 which was not shown to the Tribunal. He wants to move rectification application before the Tribunal. Permission is granted. The appeal stands disposed of. (VIJAY KUMAR VYAS),J (K.S.JHAVERI),J A.Sharma/132