Allahabad High Court
Commissioner Of Income Tax, Lucknow vs M/S. U.P. State Tourism Development ... on 2 August, 2010
Bench: Devi Prasad Singh, Anil Kumar
Court No. - 27 Case :- INCOME TAX APPEAL No. - 4 of 2002 Petitioner :- Commissioner Of Income Tax, Lucknow Respondent :- M/S. U.P. State Tourism Development Corpn. Ltd., Lucknow Petitioner Counsel :- S.C. Misra Hon'ble Devi Prasad Singh,J.
Hon'ble Anil Kumar,J.
(C.M.A. No. 75917 of 2010) The address of assessee has been changed. As the application has already been filed for correction of address by Sri D.D. Chopra, counsel for the appellant. Application is allowed, the necessary correction be made. Accordingly, let a notice be issued to assessee at the corrected new address.
Order Date :- 2.8.2010 Ravi/