Commissioner Of Income Tax, ... vs M/S Allen & Alvan Pvt. Ltd. Co., ...
2012 Latest Caselaw 160 ALL

Citation : 2012 Latest Caselaw 160 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Commissioner Of Income Tax, ... vs M/S Allen & Alvan Pvt. Ltd. Co., ... on 11 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 174 of 2004
 

 
Petitioner :- Commissioner Of Income Tax, Aligarh & Another
 
Respondent :- M/S Allen & Alvan Pvt. Ltd. Co., Aligarh
 
Petitioner Counsel :- A.N. Mahajan,A.Kumar,B.J.Agarwal,D. Awasthi,G. Krishna,R.K. Upadhyay,S.Chopra
 
Respondent Counsel :- Shakeel Ahmad
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Stamp Reporter has reported that affidavit of the department has not been filed due to which report on limitation could not be given. Although, the appellant was allowed several opportunities to remove the defect but it has not yet been removed.

Sri Govind Krishna, learned counsel for the appellant prays for and is allowed three weeks' time to file affidavit.

List after three weeks.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 11.4.2012

MK/

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Commissioner Of Income Tax, ... vs M/S Allen & Alvan Pvt. Ltd. Co., ...
2012 Latest Caselaw 160 ALL

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Commissioner Of Income Tax, ... vs M/S Allen & Alvan Pvt. Ltd. Co., ...2012 Latest Caselaw 160 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Commissioner Of Income Tax, ... vs M/S Allen & Alvan Pvt. Ltd. Co., ...
2012 Latest Caselaw 160 ALL