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

m\\\\\\\;\;\0\\;§§\);g\;\\\\\ CF 1N THE HIGH COURT OF' JUDICATURE OF CHHATTISGARH AT BILASPUR I.T.A 0% /2002 Commissioner Income Tax, Raipumco). APPELLANT VERSUS ‘3‘» M/s.Chhattisgarh Iron & Steel Works, 1-A, Light Industrial Area, t Bhilai. (CG) e’We‘ ‘ q; g .. wt é%‘s3é V APPEAL UNDER SECTION 260A INCOME TAX ACT. 1961 J, 2V

@l a WWW $3 Hoa’ble Shn JuStlce Dhir endra Mlshra 83 § Hon’bEe Shn Justice R L Jhamvar 11 04 200g Sam S Rayishwar Rao, DL111S€1 for the appellan The mattm‘ 15 hsted on dcfaul‘t. \ ' Law-med ccunsal for 1:116 appellant prays for and is granted four waeks’ time ta r€move the iefault. If the default is not removed within the stipulated time, the appeal shall automatically stanil dismissed Without reference to J1me Bench. t. mg W A.. @2092; m”!?0’* maxiwm mmagfgaqu) WWnww $W§W Sdl— Sd/— l 1 \ J.1 Dhirendra Mishra Judge R.L. Jhanwar‘ Judge l 1” l / r ~ v/nl‘Ek l w l l 4;): givmq uaziqmai?‘ ~I95—4 1 [Zara-4 .mxaax 1 i l