COMMISSIONER OF INCOME TAX vs. RAJENDRA GARWAL

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ITA/67/2005HC UttarakhandUKHC01003000200524 February 2006Bench: HON'BLE MR. JUSTICE P. C. VERMA1 pages

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Income Tax Appeal No. 67 of 2005

Hon’ble P.C. Verma J. Hon’ble B.C. Kandpal, J.

Learned counsel for the appellant is directed to take steps for service on respondent during the course of the day failing which the appeal shall stand dismissed without reference to the Court under Chapter 12 Rule 4 of the High Court Rules. Office to proceed accordingly.

(B.C.K., J.) (P.C.V., J.)

24.02.2006 Rajeev Dang

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