Madhya Pradesh High Court
Ijm Corporation Berhad vs Deputy Commissioner Of Income Tax ... on 1 December, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-19315-2017
(IJM CORPORATION BERHAD Vs DEPUTY COMMISSIONER OF INCOME TAX (T.D.S.))
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Jabalpur, Dated : 01-12-2017
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After hearing Shri Sankalp Kochar, counsel for the petitioner, it
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is directed that the office objection regarding territorial jurisdiction is
hereby overruled.
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Also heard on the question of admission.
At this stage, Shri Sanjay Lal, Standing Counsel appearing for
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the respondents no.1 and 2 and Shri Abhijit Shrivastava appearing for
M the respondent no.3 on advance copy are put to notice, therefore, no further notice is required to be issued.
of Counsel for the respondents pray for time to file return.
rt On due consideration, prayer allowed. ou Four weeks' time is granted to file return.
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(S.K. SETH) (SMT. ANJULI PALO)
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JUDGE JUDGE
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RAJESH KUMAR JYOTISHI 2017.12.01 17:04:16 +05'30' rj