Kamla Nehru Memorial Trust Thru ... vs Commissioner Of Income Tax-I, ...
2014 Latest Caselaw 1743 ALL

Citation : 2014 Latest Caselaw 1743 ALL
Judgement Date : 14 May, 2014

Allahabad High Court

Kamla Nehru Memorial Trust Thru ... vs Commissioner Of Income Tax-I, ... on 14 May, 2014

Bench: Sheo Kumar Singh, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 4006 of 2014
 

 
Petitioner :- Kamla Nehru Memorial Trust Thru Secy. Shri Vinod Singh
 
Respondent :- Commissioner Of Income Tax-I, Aayakar Bhawan Lko & Others
 
Counsel for Petitioner :- Ram Raj
 
Counsel for Respondent :- Ghanshyam Chaudhary
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Learned counsel for the petitioner at the outset submits that he does not want to press prayer No. (iv). According, writ petition is dismissed so far as prayer No. (iv) is concerned.

Learned counsel for respondents 1, 2 and 3 is to file counter affidavit within ten days. A week thereafter shall be allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 14.5.2014

M.A.A.

(D.K. Upadhyaya, J.) (S.K. Singh, J.)