Section 373 in The High Court of Chhattisgarh Rules, 2007
373.
Applications under sub-section (2) of Section 256 of the Act shall be accompanied by as annexures thereto, copies of -(1)the assessment order,(2)the order of the Appellate Authority;(3)the order of the Appellate Tribunal passed in the case under Section 254 (1);(4)the application of assessee or of the Commissioner, as the case may be, requiring the Tribunal to state a case to the High Court under sub-section (1) of Section 256;(5)the order of the Tribunal refusing to state a case and make a reference under sub-section (1) of Section 256;(6)any other paper or document which the applicant considers necessary for the disposal of the application; and(7)where the application is filed by an assessee, a certificate in original from the Appellate Tribunal to the effect that the assessee has not withdrawn his application for reference under sub-section (3), of Section 256 of the Act before the said Tribunal.
