M/S Sheikh Abdullah & Sons vs Union Of India, Through Secy. Min. ...
2014 Latest Caselaw 4845 ALL

Citation : 2014 Latest Caselaw 4845 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

M/S Sheikh Abdullah & Sons vs Union Of India, Through Secy. Min. ... on 22 August, 2014

Bench: Tarun Agarwala, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT TAX No. - 197 of 2010
 

 
Petitioner :- M/S Sheikh Abdullah & Sons
 
Respondent :- Union Of India, Through Secy. Min. Of Finance And Others
 
Counsel for Petitioner :- S.D. Singh,Krishna Dev Vyas
 
Counsel for Respondent :- C.S.C. (It-Dept.),A.N.Mahajan,Bharatji Agarwal
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Dr. Satish Chandra,J.

Amended copy of the writ petitions has been filed by the learned counsel for the petitioners, which is taken on record.

The case is passed over on the request of learned standing counsel.

List in the next cause list.

Order Date :- 22.8.2014

pp/

(Dr. Satish Chandra,J.) (Tarun Agarwala,J.)

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