The Commissioner Of Income Tax, ... vs M/S Dhampur Sugar Mills Ltd. ...
2012 Latest Caselaw 342 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 108 of 2001
 

 
Petitioner :- The Commissioner Of Income Tax, Moradabad & Another
 
Respondent :- M/S Dhampur Sugar Mills Ltd. Dhampur, Distt. Bijnore
 
Petitioner Counsel :- A.N. Mahajan,A.Kumar,B.J.Agarwal,D. Awasthi,G. Krishna,R.K. Upadhyay,S.Chopra
 
Respondent Counsel :- R.R.Agrawal,R.S.Agarwal
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Dispenses Application No._________of 2012

This is an application for dispensation of filing the certified copy of the order of Tribunal dated 23.2.2001. It has been stated that the certified copy of the order of Tribunal dated 23.2.2001 has been annexed with I.T.A. No. 2 of 2008. The filing of the certified copy of the order of Tribunal dated 23.2.2001 is dispensed with.

Connect the present appeal along with I.T.A. No. 2 of 2008.

List for hearing.

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

Order Date :- 16.4.2012

MK/