MANNALAL JAKHAR vs. C.I.T.BIKANER

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ITR/2/2007HC Rajasthan2025:RJ-JD:32430-DB23 July 2025Bench: PUSHPENDRA SINGH BHATI, SANDEEP TANEJA1 pages

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[2025:RJ-JD:32430-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Ref. No. 2/2007 Mannalal Jakhar ----Petitioner Versus C.i.t.bikaner ----Respondent For Petitioner(s) : None present For Respondent(s) : ------ HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE SANDEEP TANEJA Order 23/07/2025 None present for the petitioner. The Income Tax Reference is, therefore, dismissed in default. (SANDEEP TANEJA), J (PUSHPENDRA SINGH BHATI),J 15-Ravi-Deepak Powered by TCPDF (www.tcpdf.org) (Uploaded on 25/07/2025 at 10:44:02 AM) (Downloaded on 27/10/2026 at 11:16:19 PM)

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