COMMISSIONER OF INCOME TAX vs. H.H.MAHARAJA MANABENDRA SHAH
ITR/220/1988HC UttarakhandUKHC01014739200624 May 2006Bench: HON'BLE MR. JUSTICE P. C. VERMA1 pages
No AI summary yet for this judgment.
Income Tax Reference No.50/02 Old No. 220/88 Hon’ble P.C. Verma, J. Hon’ble B.C. Kandpal, J.
None appeared on behalf of the applicant, though called twice. The reference is dismissed for want of prosecution. Interim order, if any, stands vacated.
(B.C.K., J.) (P.C.V., J.)
24.05.2006 ASWAL
Latest GST High Court judgments
Search GST case law →- Sandhyarani Das vs. The Superintendent Of CGST And Central ExciseOrissa · 11 Nov 2026
- M/S.Pitabas Jena,Pokharigaon, Cuttack vs. Supernitendent, Cuttack-Iii, Range, CuttackOrissa · 11 Nov 2026
- Sudarshan Behera vs. Superintendent Angul Circle, AngulOrissa · 11 Nov 2026
- Gayatri Priyadarshini Bisoi vs. Assistant Commissioner Of State Tax, CT And GST, Cuttack-Ii,Cuttack, OdishaOrissa · 11 Nov 2026
- M/S Jaleswar Packaging, Bhubaneswar vs. Superintendent, CGST And Central Excise, BhubaneswarOrissa · 11 Nov 2026
