Madhya Pradesh High Court
Principal Commissioner Of Income Tax vs Smt Radha Rani Gupta Prop. Hotel Radikha on 16 April, 2018
THE HIGH COURT OF MADHYA PRADESH ITA-88-2018 (PRINCIPAL COMMISSIONER OF INCOME TAX Vs SMT RADHA RANI GUPTA PROP. HOTEL RADIKHA) 1 Jabalpur, Dated : 16-04-2018 Shri Abdul Rehman, learned counsel for the appellant. I.A.No.5002/2018 for exemption from filing the certified copy of the service certificate is allowed for the reasons mentioned therein sh as the same has already been filed in ITA No.82/2018.
e As prayed, list this appeal alongwith ITA No.82/2018.
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(RAVI SHANKAR JHA) (RAJEEV KUMAR DUBEY)
JUDGE JUDGE
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Digitally signed by SUSHEEL KUMAR JHARIYA
Date: 2018.04.16 16:54:52 +05'30' ad sj M of rt ou C h ig H