Section 113 in High Court of Chhattisgarh Rules, 2005
113.
Applications under sub-section (2) of Section 256 of the Act shall be accompanied by, as annexures thereto, copies of -(i)the order of the Income Tax Officer;(ii)the order of the Appellate Authority ;(iii)the order of the Appellate Tribunal passed in the case under Section 254$$0);(iv)the application of assessee or of the Commissioner, as the case may be, requiring the Tribunal to state a case to the High Court under sub-section (1) of Section 256;(v)The order of the Tribunal refusing to state a case and make a reference under sub-section (1) of Section 256;(vi)any other paper or document which the applicant considers necessary for the disposal of the application; and(vii)where the application is filed by an assessee, a certificate in original from the Appellate Tribunal to the effect that the assessee has not withdrawn his application for reference under sub-section (3) of Section 256 of the Act before the said Tribunal.
