The Commissioner Of Income Tax And ... vs M/S Rangolee Securities Pvt. Ltd.
2012 Latest Caselaw 131 ALL

Citation : 2012 Latest Caselaw 131 ALL
Judgement Date : 10 April, 2012

Allahabad High Court

The Commissioner Of Income Tax And ... vs M/S Rangolee Securities Pvt. Ltd. on 10 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL No. - 508 of 2008
 

 
Petitioner :- The Commissioner Of Income Tax And Another
 
Respondent :- M/S Rangolee Securities Pvt. Ltd.
 
Petitioner Counsel :- A.N.Mahajan (S.C.)
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Heard Shri S. Chopra, learned counsel for the appellant and Shri Ashish Bansal, learned counsel appearing for the respondent.

The appeal is admitted on the substantial questions of law as framed in the Memo of Appeal.

Issue notice to the respondent. Steps be taken within four weeks.

List thereafter.

Order Date :- 10.4.2012

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