The Commissioner Of Income Tax And ... vs The Dhampur Sugar Mills Ltd.
2012 Latest Caselaw 1489 ALL

Citation : 2012 Latest Caselaw 1489 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

The Commissioner Of Income Tax And ... vs The Dhampur Sugar Mills Ltd. on 9 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 248 of 2007
 

 
Petitioner :- The Commissioner Of Income Tax And Another
 
Respondent :- The Dhampur Sugar Mills Ltd.
 
Petitioner Counsel :- A.N.Mahajan/S.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Ref: Civil Misc. (Removal of defect) Application No. _______ of 2012.

This is an application praying for dispensation of filing certified copy of the Tribunal's order. It is stated that certified copy of the Tribunal's order has already been filed in I.T.A. No. 566 of 2007. The filing of certified copy of the Tribunal's order is dispensed with.

Connect the present appeal with I.T.A. No. 566 of 2007.

The appeal having already been admitted, be listed for hearing.

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

Order Date :- 9.5.2012

MK/

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