REGENT COMPUTRONICS PVT. LTD.

Alka Rajvanshi Jain Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SUKHRAJ SINGH BAJWA VS. STATE OF RAJASTHAN [REFERRED TO]
DR. B.K. CHOUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
KUNHAYAMMED AND ORS. V. STATE OF KERALA [REFERRED TO]
ULAGAPPA AND ORS. V. DIV. COMMR.,MYSORE AND ORS. [REFERRED TO]
S GOVINDA MENON VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
UNION OF INDIA VS. R K DESAI [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ZUNJARRAO BHIKAJI NAGARKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. V K KHANNA [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. DULICHAND [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
S A BUILDERS LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
RAMESH CHANDER SINGH VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
INSPECTOR PREM CHAND VS. GOVT OF N C T OF DELHI [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
KRISHNA PRASAD VERMA VS. STATE OF BIHAR &AMP [REFERRED TO]
SADHNA CHAUDHARY VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated April 20, 2022 passed by the xCentral Administrative Tribunal, Principal Bench, New Delhi, ('Tribunal', for short) in Original Application being 1895/2018, ('OA', for short), whereby the Tribunal has dismissed the O.A. by stating in paragraphs 17, 18, 19 and 20, as under:-

(2.) The facts as noted from the petition are:- that the petitioner was posted as Commissioner of Income Tax (Appeals)-1, Jodhpur. While working so, she was issued a letter dated April 06, 2016, by the respondents, calling upon her to submit her version in connection with disposal of the appeal decided by her on February 13, 2015, in the case of M/s Mahaveer Infra Engineering Private Limited for Assessment Year 2011-12.

(3.) The petitioner submitted her reply on May 12, 2016 explaining the order passed in the said appeal. It was also her stand that the order passed by her, has been subsequently upheld by the Income Tax Appellate Tribunal (ITAT), vide its order dated January 11, 2017.

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ALKA RAJVANSHI JAIN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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