The Commissioner Of Income Tax ... vs M/S Vishwanath Prasad Ashok Kumar ...
2012 Latest Caselaw 777 ALL

Citation : 2012 Latest Caselaw 777 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

The Commissioner Of Income Tax ... vs M/S Vishwanath Prasad Ashok Kumar ... on 24 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL No. - 62 of 2003
 

 
Petitioner :- The Commissioner Of Income Tax (Central)
 
Respondent :- M/S Vishwanath Prasad Ashok Kumar Sarraf
 
Petitioner Counsel :- S.C.,A.N. Mahajan,Ashok Kumar,Bharatji Agarwal,D. Awasthi,G.Krishna,R.K. Upadhaya,S Chopra
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Sri R.K. Upadhaya, learned counsel for the appellant prays that the case be listed after decision of Income Tax Appeal No. 99 of 2010 in which the matter has been referred to the Larger Bench of this court vide order dated 20.10.2011 by Division Bench of this Court sitting at Lucknow.

List accordingly.

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

Order Date :- 24.4.2012

MK/

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