PRINCIPAL COMMISSIONER OF INCOME TAX Vs. PRAMOD JAIN & ORS.
LAWS(RAJ)-2018-7-104
HIGH COURT OF RAJASTHAN
Decided on July 24,2018

Principal Commissioner Of Income Tax Appellant
VERSUS
Pramod Jain And Ors. Respondents

JUDGEMENT

KALPESH SATYENDRA JHAVERI,J. - (1.) Defects are waived.
(2.) In all these appeals common question of law and facts are involved hence they are decided by this common judgment.
(3.) By way of these appeals, the appellant has assailed the judgment and order of the Tribunal whereby Tribunal has allowed the appeals of the assessee.;


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