Allahabad High Court
Commissioner Of Income Tax -Ii vs Rajesh Kumar Garg on 3 April, 2012
Bench: Ashok Bhushan, Manoj Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- INCOME TAX APPEAL No. - 475 of 2012 Petitioner :- Commissioner Of Income Tax -Ii Respondent :- Rajesh Kumar Garg Petitioner Counsel :- Shambhu Chopra Hon'ble Ashok Bhushan,J.
Hon'ble Manoj Misra,J.
Heard Shri S.Chopra, learned counsel appearing for the department.
The appeal is admitted on the substantial questions of law no. 1 and 2 as framed in the memo of appeal.
The appellant is allowed three weeks' time to file affidavit of service.
Order Date :- 3.4.2012 R