Madhya Pradesh High Court
The C.I.T. Ii Indore vs M/S Winner Technology P.Ltd. on 23 February, 2015
96
Income Tax Appeal
No.
34
/ 20
05
2 3
. 0 2
.201
5
Ms. Veena Mandlik, advocate for the appellant.
Shri Nilesh Sharma, advocate for the respondent.
Respondent is represented through Shri Nilesh Sharma, advocate, and therefore, no further order is required.
(P.K. Jaiswal) (Alok Verma)
Judge Judge
rcp