Madhya Pradesh High Court
Commissioner Of Income Tax vs Shri Ashok Goyal on 19 January, 2016
MAIT Nos.16/2002, 173/2007, 1/2003, 8/2003, 30/2004, 55/2004, 69/2004, 72/2004, 82/2004, 83/2004, 84/2004, 122/2004, 138/2004, 141/2004, 147/2004, 148/2004, 153/2004, 158/2004, 170/2004, 171/2004, 1/2005, 26/2005, 27/2005, 33/2005, 60/2005, 72/2005, 75/2005, 76/2005, 77/2005, 78/2005, 79/2005, 80/2005, 81/2005, 82/2005, 3/2006, 4/2006, 7/2006, 9/2006, 12/2006, 19/2006, 21/2006, 23/2006, 31/2006, 57/2006, 83/2006, 32/2006, 33/2006, 34/2006, 35/2006, 36/2006, 37/2006, 50/2006, 77/2006, 78/2006, 107/2006, 110/2006, 114/2006, 125/2006, 128/2006, 130/2006, 166/2006, 168/2006, 169/2006, 175/2006, 184/2006, 4/2007, 9/2007, 10/2007, 17/2007, 22/2007, 28/2007, 38/2007, 39/2007, 40/2007, 41/2007, 43/2007, 51/2007, 52/2007, 53/2007, 55/2007, 56/2007, 58/2007, 64/2007, 65/2007, 66/2007, 70/2007, 74/2007, 77/2007, 78/2007, 84/2007, 88/2007, 118/2007, 125/2007, 3/2008, 126/2007, 138/2007, 152/2007, 159/2007, 167/2007, 169/2007, 170/2007, 180/2007, 193/2007, 206/2007, 1/2008, 12/2008, 13/2008, 14/2008, 20/2008, 21/2008, 26/2008, 28/2008, 33/2008, 34/2008, 43/2008, 45/2008, 49/2008, 50/2008, 54/2008, ITA Nos.47/2009, 229/2009, 233/2009, 27/2010, 34/2010, 37/2010, 39/2010, 40/2010, 69/2010, 191/2010, MAIT No.57/2008, ITA No.46/2009, MAIT No.60/2008, 62/2008, 64/2008, 65/2008, 71/2008, 81/2008, 83/2008, 93/2008, 96/2008, 97/2008, 98/2008, 99/2008, 102/2008, 108/2008, 112/2008, 122/2008, 123/2008, 125/2008, ITA No.73/2013, MAIT No.126/2008, 127/2008, ITA No.61/2009, 62/2009, 63/2009, 15/2000, 8/2008, 9/2008, 1/2009, 22/2009, 40/2009, 51/2009, 41/2009, 48/2009, 68/2009, 72/2009, 83/2009, 138/2009, 150/2009, 151/2009, 152/2009, 154/2009, 155/2009, 156/2009, 161/2009, 162/2009, 171/2009, 209/2009, 215/2009, 19/2010, 25/2010, 29/2010, 31/2010, 36/2010, 43/2010, 44/2010, 50/2010, 92/2010, 99/2010, 100/2010, 103/2010, 106/2010, 107/2010, 105/2010, 144/2010, 156/2010, 160/2010, 163/2010, 165/2010, 178/2010, 4/2011, 19/2011, 13/2011, 15/2011, 18/2011, 20/2011, 37/2011, 38/2011, 43/2011, 78/2011, 114/2011, 164/2011, 8/2012, 9/2012, 10/2012, 11/2012, 12/2012, 13/2012, 23/2012, 33/2012 49/2012, 50/2012, 51/2012, 117/2012, 57/2012, 63/2012, 75/2012, 79/2012, 90/2012, 120/2012, 127/2012, 128/2012, 129/2012, 130/2012, 131/2012, 132/2012, 133/2012, 134/2012, 135/2012, 136/2012, 137/2012, 138/2012, 139/2012, 140/2012, 141/2012, 142/2012, 143/2012, 144/2012, 145/2012, 146/2012, 147/2012, 148/2012, 149/2012, 152/2012, 153/2012, 191/2012, 192/2012, 207/2012, 221/2012, 228/2012, 230/2012, 239/2012, 241/2012, 1/2013, 2/2013, 3/2013, 30/2013, 31/2013, 32/2013, 35/2013, 36/2013, 37/2013, 39/2013, 40/2013, 41/2013, 42/2013, 43/2013, 44/2013, 27/2014, 31/2014, 52/2014, 55/2014, 56/2014, 57/2014, 58/2014, 59/2014, 60/2014, 89/2014, 115/2014, 116/2014, 117/2014, 118/2014, 119/2014, 120/2014, 121/2014, 122/2014, 123/2014, 124/2014, 125/2014, 126/2014, 127/2014, 128/2014, 129/2014, 130/2014, 131/2014, 132/2014, 133/2014, 134/2014, 135/2014, 136/2014, 137/2014, 138/2014, 139/2014, 140/2014, 141/2014, 142/2014, 9/2015, 10/2015, 11/2015, 12/2015, 13/2015, 14/2015, 17/2015, 15/2015, 16/2015, 40/2015, 18/2015, 19/2015, 35/2015, 22/2015, 29/2015, 31/2015, 34/2015, 41/2015, 42/2015, 43/2015, 36/2015, 47/2015, 73/2015, 74/2015, 77/2015, 79/2015, 81/2015, 84/2015, 85/2015, 86/2015, 99/2015, 109/2015, 110/2015, 55/2009 & 127/2010 19.1.2016 Parties through their respective counsel.
List these matters tomorrow (20.01.2016).
This common order is issued for the sake of convenience. These matters may not be treated as tagged matters, except connected matters.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM