Madhya Pradesh High Court
Netrapal Singh Yadav Thru Manoj Yadav vs Central Board Of Direct Taxes on 11 November, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 WP-43208-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 43208 of 2025
(NETRAPAL SINGH YADAV THRU MANOJ YADAV Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS
)
Dated : 11-11-2025
Shri Shashwat Seth, Advocate for petitioner appeared through VC.
Shri Harshwardhan Topre, Advocate for respondents/Union of India.
Petition is preferred through wife of assessee and it is grievance of petitioner that assessment order dated 14.12.2023 proceeded against a person who is missing for last 10 years.
Shri Harshwardhan Topre, Advocate who usually appears for Income Tax Department accepts notice on behalf of respondents. He prays for and is granted two weeks' time to seek instructions/ file reply.
List after two weeks in the month of December, 2025.
(ANAND PATHAK) (ANIL VERMA)
JUDGE JUDGE
"R"
Signature Not Verified
Signed by: ROHIT SHARMA
Signing time: 11/12/2025
3:07:31 PM