Mutyala Mohan vs The Assistant Commissioner Of ...
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Chattisgarh High Court

Mutyala Mohan vs The Assistant Commissioner Of ... on 21 April, 2025

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                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                TAXC No. 47 of 2024

                      MUTYALA MOHAN versus THE ASSISTANT COMMISSIONER
PRIYANKA                                         OF INCOME-TAX
VERMA
                                                     Order Sheet
Digitally signed by
PRIYANKA VERMA
Date: 2025.04.22
10:56:08 +0530




                      21/04/2025           Mr. S. Rajeshwara Rao, counsel for the appellant.
                                           Mr. Vijay Chawla, Advocate appears on behalf of
                                   Mr. Amit Chaudhari, counsel for the respondent.

This appeal has been preferred under Section 260-A of the Income Tax Act and admitted for hearing by formulating the following substantial question of law:-

"Whether the subsequent judgment passed by the Superior Court would allow to exercise the power under Section 254(2) of the Income Tax Act, 1961 to rectify any mistake apparent on record ?"

Mr. Chawla, accepts notice on behalf of the respondent.

List this matter along with TAXC No.51/2024. Meanwhile, an extra set of appeal memo along with documents and substantial question of law be supplied to learned counsel appearing for the respondent within 7 days from today.

                      Sd/-                         Sd/-
              (Sanjay K. Agrawal)       (Deepak Kumar Tiwari)
                    Judge                          Judge


Priyanka