REGENT COMPUTRONICS PVT. LTD.

Jolly Polymers Appellant

V/S

COMMISSIONER OF INCOME TAX Respondents

Referred Judgements :-

KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
BAHREIN PETROLEUM COMPANY LIMITED VS. P J PAPPU [REFERRED TO]
PATHUMMA DAUGHTER OF KOOPILAN UNEEN VS. KUNTALAN KUTTY [REFERRED TO]
HARSHAD CHIMAN LAL MODI VS. D L F UNIVERSAL LTD [REFERRED TO]
HARICHAND RATANCHAND VS. VIRBALA [REFERRED TO]
RABINDRANATH BARIK VS. PRAMILA BALA BARIK [REFERRED TO]
GEORGE V. THEKKEKKARA VAREED [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
PUSHPA SHARMA VS. GOPAL LAL [REFERRED TO]
BAL MOKAND VS. JIWAN RAM [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. AUTOMOBILE CORPN. OF GOA LTD [REFERRED TO]
MAKHANLAL LOLARAM VS. PANCHAM LAL SHEOPRASAD [REFERRED TO]
D.N.SINGH VS. COMMISSIONER OF INCOME TAX, CENTRAL, PATNA [REFERRED TO]
DEEPAK KUMAR GARG VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) These Misc. Civil Applications have been filed by the assessees seeking recall of our common order dated 17th January 2012, passed in respective Tax Appeals.

(2.) A short ground raised in these review petitions is that this Court did not have jurisdiction to entertain the Tax Appeals filed by the Revenue. In order to consider this contention, few facts would be necessary, which are as follows :

(3.) Learned senior advocate Shri Mihir Thakore appearing for the assessees raised the following contentions :

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JOLLY POLYMERS Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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