Madhya Pradesh High Court
Principal Commissioner Of Income Tax ... vs M/S Dilip Buildcon Limited on 17 August, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR ITA No. 152 of 2022 (PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) Vs M/S DILIP BUILDCON LIMITED) Dated : 17-08-2022 Shri Sanjay Lal, learned counsel for the appellant.
S h r i Lal, learned Senior Standing Counsel for the Income Tax Department prays for and is granted six weeks' time to remove the default as pointed out by the Registry.
I.A. No.9024/2022 filed for this purpose is accordingly disposed of. List after six weeks.
(SHEEL NAGU) (DWARKA DHISH BANSAL)
JUDGE JUDGE
mohsin
Signature Not Verified
Signed by: MOHAMMED
MOHSIN QURESHI
Signing time: 8/18/2022
10:58:46 AM