KALYAN MAHESHWARI vs. THE COMMISSIONER OF INCOME TAX-I

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ITA/162/2012HC Madhya PradeshMPHC02031720201221 June 20211 pages

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-1- HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE Income Tax Appeal No.162/2012 Kalyan Maheshwari v/s Commissioner of Income Tax – I Indore, dated 21.06.2021 Heard through video conferencing. Shri Ashish Goyal, learned counsel for the appellant pressed I.A. No.3455/2021. In absence of any opposition, I.A. No.3455/2021 is allowed. The appeal is dismissed as withdrawn. (SUJOY PAUL) J U D G E (SHAILENDRA SHUKLA) J U D G E

Ravi Digitally signed by RAVI PRAKASH Date: 2021.06.21 16:47:58 +05'30'

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