Commissioner Of Income Tax ... vs M/S Sadana Electri Stores Lko.
2012 Latest Caselaw 1511 ALL

Citation : 2012 Latest Caselaw 1511 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Commissioner Of Income Tax ... vs M/S Sadana Electri Stores Lko. on 9 May, 2012

Bench: Devi Prasad Singh, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- INCOME TAX APPEAL No. - 118 of 2008
 

 
Petitioner :- Commissioner Of Income Tax Lucknow
 
Respondent :- M/S Sadana Electri Stores Lko.
 
Petitioner Counsel :- Sanjeev Shankhdhar
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 33182 of 2012 and 33184/12)

Heard.

Cause shown seems to be sufficient. The application is allowed and the order dated 28.2.2012 is recalled and the appeal is restored to its original number subject to payment of cost of Rs.500/- which shall be deposited in this court for being transmitted to the Oudh Bar Association for its library. Subject to deposit of cost, the appeal be listed before appropriate regular bench in July 2012.

Order Date :- 9.5.2012

kkb/

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