COMMISSIONER OF INCOME TAXEXEMPTIONS vs. URBAN IMPROVEMENT TRUST KOTA

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 74/2018 Commissioner Of Income Tax (Exemptions), 3Rd Floor, Kailash Heights, Lal Kothi, Tonk Road, Jaipur ----Appellant Versus Urban Improvement Trust, Kota ----Respondent For Appellant(s) : Mr. Daksh Pareek for Mr. Sameer Jain For Respondent(s) : HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 08/05/2018 The question which is being argued, has not been argued before the Tribunal therefore, the appropriate remedy for the appellant is to file appropriate application by way of rectification or other application and get decision of the Tribunal on merits. The appeal stands disposed of. It will be open for the appellant to challenge both the orders after decision by the Tribunal. It is made clear that we have not expressed any opinion on merits of the case. (VIJAY KUMAR VYAS),J (K.S.JHAVERI),J A.Sharma/6