Gauhati High Court
The Union Of India And 3 Ors vs Chanchal Nag on 16 August, 2021
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia, Manash Ranjan Pathak
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GAHC010083402021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1083/2021
in
WP(C) 3034/2021
THE UNION OF INDIA AND 3 ORS.
REPRESENTED BY THE SECRETARY, GOVERNMENT OF INDIA, MINISTRY
OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI-
110001
2: THE CENTRAL BOARD OF DIRECT TAXES
REPRESENTED BY ITS CHAIRMAN
DEPARTMENT OF REVENUE
NORTH BLOCK
NEW DELHI-110001
3: THE MEMBER (P AND V)
THE CENTRAL BOARD OF DIRECT TAXES
DEPARTMENT OF REVENUE
NORTH BLOCK
NEW DELHI-110001
4: THE PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX
NER
GUWAHATI
1ST FLOOR
AAYKAR BHAWAN
GUWAHATI-78100
VERSUS
CHANCHAL NAG
S/O LATE SWADESH RANJAN NAG, JOINT COMMISSIONER OF INCOME
TAX, GROUP A SERVICE RANGE 3, GUWAHATI
Advocate for the Petitioner : MR H GUPTA
Advocate for the Respondent :
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-B E F O R E -
HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 16-08-2021 (Sudhanshu Dhulia, CJ) The matter is taken up through video conferencing. Heard Ms. R.M. Sarmah, learned counsel for the applicants. None has appeared on behalf of the respondents. Adjourned for two weeks.
List on 09.09.2021.
JUDGE CHIEF JUSTICE Comparing Assistant