Madhya Pradesh High Court
Pr. Commissioner Of Income Tax 2 vs M/S Sukhdeo Prasad Narendra Lal Sarraf on 7 November, 2016
ITA-135-2016
(PR. COMMISSIONER OF INCOME TAX 2 Vs M/S SUKHDEO PRASAD NARENDRA LAL SARRAF)
07-11-2016
Shri Sanjay Lal, learned counsel for the appellant.
Issue notice to the respondent on payment of P.F within
one week.
This appeal is admitted for considering the following substantial question of law :
1."Whether on the facts and in the circumstances of the case, the learned ITAT is justified in upholding the order dated 19.8.2015 passed u/s 250(6) vide order No.J/CIT(A)II/ITO/W/1/Satna/471/14-15 for the A.Y.2009-10, through which he annulled order dated 24.2.2015, passed u/s 143(3)/263 of the I.T.Act, 1961 by ITO, Ward-1, Satna, when particularly, an appeal of the department is pending before the High Court against order of the Hon'ble ITAT vide ITA No.87/Jab/2014 dated 25.3.2015."
(RAJENDRA MENON) (SMT. ANJULI PALO) ACTING CHIEF JUSTICE JUDGE nd