M/S JHALAWAR BHOOMI VIKAS BANK LTD vs. C I T KOTA

PDF · subscribers
ITA/4/2013HC RajasthanRJHC02062116201316 October 2023Bench: MANINDRA MOHAN SHRIVASTAVA,PRAVEER BHATNAGAR1 pages

No AI summary yet for this judgment.

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 4/2013 Shri Durga Lal Balai S/o Shri Nathu Lal Balai Aged 50 years, Secretary of M/s Jhalawar Sahakari Bhoomi Vikas Bank Ltd. Sahakar Bhawan, Jhalawar (Rajasthan). ----Appellant Versus The Commissioner of Income Tax, Central Revenue Building, Rawat Bhata Road, Kota-324009. ----Respondent For Appellant(s) : Mr.Mahendra Gargieya, Adv. For Respondent(s) : HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Order 16/10/2023 Learned counsel for the appellant pleads no instructions due to communication gap. It is an appeal of 2013, therefore, the present appeal is dismissed for want of prosecution, with liberty to revive. (PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J Monika/32

Recent GST High Court judgments

Search GST case law →