Madhya Pradesh High Court
Principal Commissioner Of Income Tax ... vs M/S Dilip Buildcon Limited on 14 March, 2023
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR ITA No. 151 of 2022 (PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) Vs M/S DILIP BUILDCON LIMITED) Dated : 14-03-2023 Shri Siddharth Sharma with Shri Shubham Manchani - Advocates for the appellant.
I.A. No.10835/2022, which is an application for exemption from filing certified copy of impugned order is taken up, considered and allowed since the same is already on record in ITA No.152 of 2022.
I.A. No.10552/2022, which is an application for condonation of delay is taken up, considered and allowed for the reasons mentioned therein. Delay in filing the present appeal is hereby condoned.
As prayed, list the case for admission after two weeks alongwith I.T.A. No.152 of 2022.
(SHEEL NAGU) (VIRENDER SINGH)
JUDGE JUDGE
@shish
Signature Not Verified
Signed by: ASHISH KUMAR
JAIN
Signing time: 3/15/2023
5:38:45 PM