Madhya Pradesh High Court
Jai Narayan Shiksha Samiti vs The Asst. Commissioner Of Income Tax ... on 20 December, 2012
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W.P.No. 20018 of 2012
20.12.2012
Shri Sumit Nema, counsel for the petitioner.
Shri Sanjay Lal, Counsel for respondents.
Shri Lal prays for 10 days time to file reply. Prayer is allowed.
Be listed for hearing on 10.1.2013 alongwith W.P. 20028 of 2012 and other identical matters for analogous hearing.
Till next date of hearing, it is directed that respondents shall not take any coercive action against the petitioner for recovery of the tax for the assessment year 2004-05 to 2010-11, in respect of which appeals along with the applications for stay are stated to be pending before the respondent No.3.
C.C.as per rules.
(Krishn Kumar Lahoti) (Smt. Vimla Jain)
Judge Judge
vj