Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax Alwar vs Ms Sakata Inx India Limited on 28 August, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 194/2018
Pr Commissioner Of Income Tax Alwar
----Appellant
Versus
Ms Sakata Inx India Limited
----Respondent
For Appellant(s) : Ms. Parinitoo Jain HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 28/08/2018 Four weeks time is granted to remove the defect(s), failing which the income tax appeal shall stand dismissed automatically without further reference to the Court. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Ashu/ 5 Powered by TCPDF (www.tcpdf.org)