Andhra Pradesh High Court - Amravati
The Pr Commissioner Of Income Tax vs M/S. Zuari Cements Limited, on 26 April, 2023
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: ITTA No.15 of 2023
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
01 26.04.2023 UDPR,J & VJP,J
I.A.No.1 of 2023
Heard learned counsel for the
petitioner and for the reasons submitted by
him this petition is allowed and the delay of
76 days in re-presenting the appeal is
condoned.
ITTA No.15 of 2023
Notice before admission.
Learned counsel for the appellant is
permitted to take out personal notice on
respondent and file proof of service in the
Registry.
List the matter after eight weeks along with ITTA No.11 of 2023.
________ UDPR,J ______ VJP,J KKV