Section 110 in High Court of Chhattisgarh Rules, 2005
110.
The statement of the case by the Tribunal under sub-section (1) of Section 256 of the Act shall be accompanied by, as annexures thereto, copies of : - -I. the assessment order;II. the appellate order;III. the order of the Tribunal under Section 254 (1) ;IV. the application of the assessee or of the Commissioner, as the case may be, requiring the Tribunal to state a case to the High Court under sub-section (1) of Section 256; andV. any other relevant paper or papers which the Tribunal may consider relevant for the disposal of the application.
