SMT SUSHMA DEVI AGARWAL vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE I, KOLKATA
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Serial No. OD – 2 HIGH COURT AT CALCUTTA (ORIGINAL SIDE) ITA/180/2011 (Through Video Conferencing) SMT. SUSHMA DEVI AGARWAL ….Appellant(s) Through: Ms. Manju Agarwal, Mr. Bajrang Manot, Mr. Subhash Agarwal, Advocates (VC) V/s DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, KOLKATA . ….Respondent(s) Through: Mr. Tilak Mitra, Advocate (VC), Mr. Manabendra Nath Bandopadhyay, Advocate. Coram: HON’BLE MR. RAJESH BINDAL, CHIEF JUSTICE (ACTING) HON’BLE MR. JUSTICE RAJARSHI BHARADWAJ, JUDGE O R D E R 1. Learned counsel for the appellant submitted the she may be permitted to withdraw the present appeal. 2. Dismissed as withdrawn. KOLKATA (RAJARSHI BHARADWAJ) (RAJESH BINDAL) 09.09.2021 JUDGE CHIEF JUSTICE (ACTING) akg/s.kumar
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