Commissioner Of Income Tax Kanpur vs M/S Super Agro Tech. Ltd., Kanpur
2012 Latest Caselaw 2363 ALL

Citation : 2012 Latest Caselaw 2363 ALL
Judgement Date : 30 May, 2012

Allahabad High Court

Commissioner Of Income Tax Kanpur vs M/S Super Agro Tech. Ltd., Kanpur on 30 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- INCOME TAX APPEAL No. - 188 of 2004
 

 
Petitioner :- Commissioner Of Income Tax Kanpur
 
Respondent :- M/S Super Agro Tech. Ltd., Kanpur
 
Petitioner Counsel :- Shambhu Chopra
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Assessment order filed today, be taken on record.

Heard Shri Shambhu Chopra, learned counsel for the appellant and Sri Ashish Bansal, learned counsel for the assessee.

Admit on following substantial question no. 2.

"Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was legally justified in holding that the order of the assessing officer is not covered under the provisions of section 263 of the Income Tax Act without giving cogent reason."

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

Order Date :- 30.5.2012

MK/

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