Patna High Court - Orders
Mahesh Kumar Agarwal @ Mahesh Agarwal vs Acit,Central Circle-4 on 9 February, 2012
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh, Aditya Kumar Trivedi
Patna High Court MA No.13 of 2009 (5) dt.09-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.13 of 2009
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Mahesh Kumar Agarwal @ Mahesh Agarwal
.... .... Appellant/s
Versus
Acit,Central Circle-4
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Dr.Kamal Deo Sharma
Mr. Sriram Krishna
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH
and
HONOURABLE MR. JUSTICE ADITYA KUMAR
TRIVEDI
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH)
5 09-02-2012Nobody appears.
Perused the report of Stamp Reporter through Joint Registrar (L & C). As per practice of the court disclosed by the Stamp Reporter, in Miscellaneous Appeals arising out of tax matters suit value is actually the assessment value and that is required to be disclosed to find out if there is variation between the suit value and the appeal value. In that view of the matter, let the suit value that is the assessment value be furnished by the appellant within one week, failing which this appeal shall stand dismissed without further reference to a Bench.
(Shiva Kirti Singh, J)
BKS/- (Aditya Kumar Trivedi, J)