Principal Commissioner Of Income Tax 1 vs. M/S Mahendra Builders And Developers
ITA/41/2016HC Madhya Pradesh10 February 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
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---1--- I.T.A. Nos.35/2016, 41/2016, 43/2016, 46/2016 & 55/2016 10.2.2016 Shri Sanjay Lal, Advocate for the appellants. In view of the decision in the case of The Commissioner of Income Tax, Bhopal vs. M/s Global Reality in ITA No.40/2012 decided on 21.8.2015 and connected matters, which decision has been confirmed by the Supreme Court by dismissal of SLP (Civil) No.27133/2015 vide order dated 24.9.2015, these appeals are disposed of. (A.M. Khanwilkar) (Sanjay Yadav) Chief Justice Judge Anchal
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