Shri Uma Pariwar Utkarsh Nidhi vs. Union Of India

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ITA/125/2004HC Madhya Pradesh15 July 2014Bench: HON'BLE SHRI JUSTICE SHANTANU KEMKAR1 pages
For Petitioner: Dk.Chhabra,Gs.Purohit,Vk.Jain,S.Vyas/

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1 Income Tax Appeal No.125/2004 15.07.2014 Shri Sudhanshu Vyas, learned counsel for the appellant. Ms. Veena Mandlik, learned counsel for the respondent. Heard on IA No.839/2014, an application seeking withdrawal of the appeal. On due consideration, the application is allowed. The appeal is dismissed as withdrawn. (Shantanu Kemkar)

(Mool Chand Garg) Judge

Judge Pithawe RC

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