Allahabad High Court
The Commissioner Of Income Tax ... vs M/S Vishwanath Prasad Ashok Kumar ... on 24 April, 2012
Bench: Ashok Bhushan, Prakash Krishna
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- INCOME TAX APPEAL No. - 62 of 2003 Petitioner :- The Commissioner Of Income Tax (Central) Respondent :- M/S Vishwanath Prasad Ashok Kumar Sarraf Petitioner Counsel :- S.C.,A.N. Mahajan,Ashok Kumar,Bharatji Agarwal,D. Awasthi,G.Krishna,R.K. Upadhaya,S Chopra Hon'ble Ashok Bhushan,J.
Hon'ble Prakash Krishna,J.
Sri R.K. Upadhaya, learned counsel for the appellant prays that the case be listed after decision of Income Tax Appeal No. 99 of 2010 in which the matter has been referred to the Larger Bench of this court vide order dated 20.10.2011 by Division Bench of this Court sitting at Lucknow. List accordingly.
(Prakash Krishna,J) (Ashok Bhushan,J)
Order Date :- 24.4.2012
MK/