Madhya Pradesh High Court
Principal Commissioner Of Income Tax vs M/S Lilasons Breweries Limited on 6 January, 2017
ITA-5-2017
(PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S LILASONS BREWERIES LIMITED)
06-01-2017
Shri Sanjay Lal, learned counsel for the appellant.
Issue notice to the respondents.
Process Fee within one week. Notices be made returnable within four weeks. List after four weeks.
(RAJENDRA MENON) (SMT. ANJULI PALO) ACTING CHIEF JUSTICE JUDGE khan*