COMMISSIONER OF INCOME TAX-EXEMPTION JPR vs. SHRI RAM NIWAS DHAM TRUST

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 96 / 2017 Commissioner of Income Tax (EXEMPTIONS), Jaipur. ----Appellant Versus Shri Ram Niwas Dham Trust, Ram Dwara, Shahpura, Bhilwara (Raj.) ----Respondent _____________________________________________________ For Appellant(s) : Mr. K.K. Bissa _____________________________________________________ HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA Order 05/04/2018 After hearing learned counsel for the appellant in pursuance of the order dated 13.04.2016 passed by a Coordinate Bench of this Court in D.B. Income Tax Appeal No.102/2015 (Commissioner of Income Tax (Exemptions), Jaipur Vs. M/s Shri Ram Niwas Dham Trust), the instant Income Tax Appeal is dismissed while following the aforesaid judgment.

(RAMCHANDRA SINGH JHALA) J. (GOPAL KRISHAN VYAS) J. mamta/50