PR. COMMISSIONER OF INCOME TAX, JAIPUR-II vs. M/S AGRIBIOTECH INDUSTRIES PVT. LTD.

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ITA/18/2019HC RajasthanRJHC02019970201923 May 2019Bench: MOHAMMAD RAFIQ,NARENDRA SINGH DHADDHA1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 18/2019 Pr. Commissioner Of Income Tax, Jaipur-Ii, Jaipur ----Appellant Versus M/s Agribiotech Industries Pvt. Ltd., Sp-825, Road No. 14, V.k.i. Area, Jaipur ----Respondent For Appellant(s) : Mr. Prateek Kedawat for Mr. R.B. Mathur For Respondent(s) : HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 23/05/2019 Learned counsel for the appellant submits that the controversy involved in this appeal, though, is pertaining to the same assessee but in respect of different assessment years, has already been decided against the Revenue by this Court vide judgment dated 20.02.2018 passed in D.B. Income Tax Appeal No.8/2018 titled as Pr. Commissioner of Income Tax, Jaipur-II, Jaipur Vs. M/s. Agribiotech Industries Ltd. In view of above, present appeal is dismissed in the light of aforesaid judgment. (NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J Manish/Manoj/35

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