Commissioner Of Income Tax & ... vs Shri Ram Autar
2012 Latest Caselaw 169 ALL

Citation : 2012 Latest Caselaw 169 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Commissioner Of Income Tax & ... vs Shri Ram Autar on 11 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 83 of 2000
 

 
Petitioner :- Commissioner Of Income Tax & Another
 
Respondent :- Shri Ram Autar
 
Petitioner Counsel :- A.N.Mahajan,A. Kumar,B. Agarwal,D. Awasthi,G. Krishna,R.K. Upadhyay,S. Chopra
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Substitution Application No. 5489 of 2012

This is an application for substitution of Surendra Mohan Prasad in place of Ram Avtar who has died on 7.1.2007.

An affidavit has been filed by Sri Rajneesh Kumar Dwivedi, Insector of Income Tax attached with the office of Assistant Commissioner of Income Tax, Najibabad. It has been stated in para-2 of the said affidavit that notice has been served on legal heir i.e. Surendra Mohan Prasad on 2.12.2011. The application is supported by an affidavit.

The substitution application is allowed.

Let the name of Ram Avtar be deleted from the array of parties and in his place the name of Surendra Mohan Prasad be substituted.

As prayed, put up on 16.04.2012.

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

Order Date :- 11.4.2012

MK/