COMMISSIONER OF INCOME TAX vs. M/S CHHATTISGARH IRON AND STEEL WORKS

€ IN THE PHGIH COURT OF JUDICATURE OF CHI-IATTISGARH AT BILASPUR ITA C /2002 APPELLANT ‘ ’r 1.; '.' / \\J "‘ Cy“ VERSUS 7/):hS j/Y ? $ gs“ a)“ (\ v f W g§ w ”\i\*\%i;\&\;\§\o\\o\\§x\x\:\;\:\\\\\ Commissioner' Income Tax, Raipur(C .G). M/s.Chhattisgarh Iron & Steel Works, I-A, Light Industtial Area, Bhnai. (0G) APPEAL UNDER SECTION 260A INCOME TAX ACT, 1961 :7’ I f

XI~HC-22 Division Bench:- i-lon’ble Shri Dhirendra Mishra & Hen’bie Shri RN. Chandmkan JJ I 07/05/2009 i Shri S. Raieswar Rao: counse The matter is iisted on default. weeks’ time to remove the default: ‘i for the-appeliant. Learned counsel for the appellant prays for and is granted four as pointed out by the office, failing ilvhich the appeal shail be liable to be dismissed without further reference W a . L 4 “x to the Court. , l-.,_..V.V l 1 ‘ 4* Sd/— Sd/- i Dhirendra Mishra 1 ‘ f? l \RN Chandrakar 1 Judge ,n-fl Judge

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