Bombay High Court
Pr. Commissioner Of Income Tax ... vs M/S Murli Agro Products Ltd, Nagpur on 6 January, 2021
Author: N. B. Suryawanshi
Bench: A.S. Chandurkar, Nitin B. Suryawanshi
903 CAT-4-2021
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAT) NO.4 OF 2021
IN
INCOME TAX APPEAL (ITL) NO.34 of 2010
Pr. Commissioner of Income Tax-Central, Ayakar Bhavan, Civil Lines, Nagpur
...VERSUS...
M/s Murli Agro Products Ltd, Wardhaman Nagar, Nagpur.
____________________________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri. A. Parchure, Advocate for the Appellant
Shri. N. S. Bhattad Advocate for Respondent.
CORAM : A. S. CHANDURKAR AND
N. B. SURYAWANSHI, JJ.
DATED : 6th January, 2021.
Heard.
Issue notice to party proposed to be added as respondent no. 2, returnable in four weeks. In addition to regular mode of service, private service is permitted, as per the Rules.
In view of pursis dated 27.06.2017, Shri. N. S. Bhattad has withdrawn his power as a counsel for respondent. Hence, he is discharged.
(N. B. SURYAWANSHI, J.) (A. S. CHANDURKAR, J.) TAMBE ::: Uploaded on - 06/01/2021 ::: Downloaded on - 06/02/2021 22:07:11 :::