M/S. ESCORTS HEART INSTITUTE & RESEARCH CENTRE LTD. Vs. DY. COMMISSIONER OF INCOME TAX, (TDS), NCR BUILDING, STATUE CIRCLE, JAIPUR
LAWS(RAJ)-2017-9-173
HIGH COURT OF RAJASTHAN
Decided on
September 13,2017
M/S. Escorts Heart Institute And Research Centre Ltd.
Appellant
VERSUS
Dy. Commissioner Of Income Tax, (Tds), Ncr Building, Statue Circle, Jaipur
Respondents
JUDGEMENT
K.S.JHAVERI,J. -
(1.) In both these appeals common question of law and facts are involved hence they are decided by this common judgment.
(2.) By way of these appeals, the appellant has assailed the judgment and order of the tribunal whereby tribunal has partly allowed the appeal of the assessee and reversing the view taken by the CIT(A).
(3.) In other appeal (9/2014), the tribunal has by majority of three members decided against the assessee. Therefore, this appeal is preferred.;
(2.) By way of these appeals, the appellant has assailed the judgment and order of the tribunal whereby tribunal has partly allowed the appeal of the assessee and reversing the view taken by the CIT(A).
(3.) In other appeal (9/2014), the tribunal has by majority of three members decided against the assessee. Therefore, this appeal is preferred.;
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