Commissioner Of Income Tax ... vs M/S Radha Mohan Mehrotra Medical ...
2017 Latest Caselaw 3028 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 98 of 2015
 

 
Appellant :- Commissioner Of Income Tax (Exemption) Ashok Marg Lucknow
 
Respondent :- M/S Radha Mohan Mehrotra Medical Relief Trust Jaunpur (U.P.)
 
Counsel for Appellant :- Alok Mathur
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 90340 of 2015)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

Order Date :- 4.8.2017

Pachhere/-

Case :- INCOME TAX APPEAL DEFECTIVE No. - 98 of 2015

Appellant :- Commissioner Of Income Tax (Exemption) Ashok Marg Lucknow

Respondent :- M/S Radha Mohan Mehrotra Medical Relief Trust Jaunpur (U.P.)

Counsel for Appellant :- Alok Mathur

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Devashish Mehrotra, Advocate has put in appearance on behalf of respondent.

2. As jointly requested by both parties, list this appeal for final disposal on 21.08.2017.

Order Date :- 4.8.2017

Pachhere/-