Commissioner Income Tax Meerut vs Late Sri Girdhari Lal
2012 Latest Caselaw 6 ALL

Citation : 2012 Latest Caselaw 6 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Commissioner Income Tax Meerut vs Late Sri Girdhari Lal on 6 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 157 of 2007
 

 
Petitioner :- Commissioner Income Tax Meerut
 
Respondent :- Late Sri Girdhari Lal
 
Petitioner Counsel :- A.N.Mahajan
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Civil Misc. (Removal of defect) Application No.______of 2012.

This is an application for exemption from filing certified copy of the order of Tribunal dated 26.05.2006 on the ground that certified copy of the order has already been filed in I.T.A. No. 245 of 2007.

Certified copy of the order having already been filed in I.T.A. No. 245 of 2007, filing of the certified copy of this order in this appeal is dispensed with.

The application is allowed.

Office is directed to give regular number to this appeal.

List along with I.T.A. No. 245 of 2007, for final hearing.

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

Order Date :- 6.4.2012

MK/