PR COMMISSIONER OF INCOME TAX vs. M/S GILLETTE INDIA LTD.

PDF · subscribers
ITA/69/2019HC RajasthanRJHC02040365201902 March 2022Bench: MANINDRA MOHAN SHRIVASTAVA,ANOOP KUMAR DHAND1 pages

No AI summary yet for this judgment.

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No.69/2019 Pr. Commissioner Of Income Tax, Alwar ----Appellant Versus M/s. Gillette India Ltd., SPA-65-A, Industrial Area, Bhiwadi, District Alwar. ----Respondent For Appellant(s) : Ms. Parinitoo Jain, Adv. (Through V.C.) For Respondent(s) : Mr. Sanjay Jhanwar, Senior Adv. assisted by Mr. Rajat Sharma, Adv. HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 02/03/2022 After hearing learned counsel for the parties, in our opinion no substantial question of law remains to be decided in this case in view of order dated 23.05.2017 passed by Division Bench of this Court in D.B. Income Tax Appeal No.33/2016 between the same parties though pertaining to different assessment year. Therefore, the appeal stands dismissed. (ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),J Karan/52

Recent GST High Court judgments

Search GST case law →