Madhya Pradesh High Court
Commissioner Of Income Tax vs Shri Ram Sewak Sharma on 2 July, 2015
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ITA No.157/2011 and ITA No.163/2011
2.7.2015
Shri Sanjay Lal, counsel for the appellants. It is submitted that these cases are wrongly listed along with companion matters (ITA No.44/2011 and other companion cases).
By consent, delinked.
To proceed for hearing independently analogously. To be listed in the next week before appropriate Court, as per its turn under appropriate caption.
(A.M. Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
Anchal