Madhya Pradesh High Court
Principal Commissioner Of Income Tax I vs M/S Kalani Brothers (Indore) Pvt. Ltd. on 23 March, 2017
I.T.A. No.36/2016
23.03.2017
Ms. Veena Mandlik, learned counsel for the
appellant.
Shri Manoj Munshi, learned counsel accepts notice
on behalf of respondents No.5, 6 and 7. He prays for listing
of the matter on 04.05.2017 along with other connected matters i.e. ITA No.37/16, ITA No.38/16, ITA No.39/16, ITA No.48/16, ITA No.49/16 and ITA No.50/16.
Reply if any be filed before the next date of hearing.
Let the matter be listed along with connected matters as aforesaid on 04.05.2017, as prayed.
(S.C.Sharma) (Rajeev Kumar Dubey)
Judge Judge
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