PR. COMMISSIONER OF INCOME TAX, JODHPUR vs. LATE SHRI RAJENDRA SINGH KHETASAR THROUGH L/H

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D. B. Income Tax Appeal No. 135/2018 Pr. Commissioner of Income Tax - I, Jodhpur ----Appellant Versus Late Shri Rajendra Singh Khetasar through L/H, Smt. Kiran Kanwar, Village - Telia Khetasar, Tehsil – Osian, District Jodhpur ----Respondent For Appellant : Mr. K.K. Bissa HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 10/09/2018 It is not disputed that the High Court has already held the reassessment of the year 2008-09 as invalid and the facts herein are identical to the facts of the assessment year 2008-09. In view of the admitted position, the present appeal is dismissed. (VINIT KUMAR MATHUR),J (NIRMALJIT KAUR),J Inder/2