Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 200 in Gujarat High Court Rules, 1993

200. Reference to be forwarded to the High Court.

- (i) All reference under Section 256 of the Income Tax Act, 1961, shall be forwarded to the Registrar of the High Court.
(ii)When the Appellate Tribunal refers a case to the High Court, it shall give notice of that fact to the party at whose instance the reference has been made.