Jharkhand High Court
The Principal Commissioner Of Income ... vs Rita Devi M/S Isptat Battery on 17 August, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Tax Appeal No. 11 of 2021
The Principal Commissioner of Income Tax, Dhanbad Appellant
Versus
Rita Devi M/S Isptat Battery ... Respondent
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mrs. Justice Anubha Rawat Choudhary
Through Video Conferencing
For the Appellant : Mr. Rahul Lamba, Advocate
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03/17.08.2021 Learned counsel for the appellant, Mr. Rahul Lamba prays for and is allowed 3 weeks' time to remove the following surviving defects.
1. Date of signature by Learned counsel is missing at Page-1 of the Memo.
2. Some pages of annexure are multipaginated. They may be corrected.
3. Some words are highlighted in impugned order. True typed copy may be filed.
4. Page no. 14 of 2nd set may be paginated.
C.F paid is short by Rs. 230/- only.
Office to place the file for inspection and removal of defects, on requisition being made, within this time.
(Aparesh Kumar Singh, J) (Anubha Rawat Choudhary, J) Jk/