CIT vs. NR PORTFOLIO PVT LTD
ITA - 1018 / 2011HC Delhi12 December 20111 pages
For Petitioner: ANUPAM TRIPATHI
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. 12.12.2011 . . .
Ld. counsel for the respondent states that the grounds of appeal furnished to the assessee do not include the annexures. Annexures should be supplied to the ld. counsel for the respondent within a week. Liberty is also granted to the appellant to place on record documents/material relied upon by them and which were filed before the tribunal/authorities. .
Relist on 2nd March, 2012. . . . SANJIV KHANNA,J . . . . . . . R.V.EASWAR, J . DECEMBER 12, 2011/vld . . . $ 11 .