PR. COMMISSIONER OF INCOME TAX CENTRAL, JAIPUR vs. MEENAKSHI MODI

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 156/2018 Pr. Commissioner Of Income Tax Central, Jaipur, Jaipur ----Appellant Versus Meenakshi Modi, Modi Lane, Sirohi ----Respondent For Appellant(s) : Mr. K. K. Bissa. For Respondent(s) : - HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 24/01/2019 Learned counsel appearing for the appellant submits that an appeal preferred by the Revenue against the common order dated 21.02.2018 passed by the Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur in Income Tax Appeal No.364/JODH/2017 has already been dismissed by this Court vide judgment dated 30.10.2018 in DB Income Tax Appeal No.148/2018 : Pr. Commissioner of Income Tax Central, Jaipur Vs. Daksha Jain and, therefore, in light of said decision the appeal deserves to be dismissed. Accordingly, the appeal is dismissed in light of decision of this Court in Daksha Jain (supra). (DINESH MEHTA),J (SANGEET LODHA),J 71-A.Arora/-