Patna High Court - Orders
Principal Commissioner Of Income Tax ... vs Alkem Laboratories Limited on 7 October, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.639 of 2022
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Principal Commissioner of Income Tax (PCIT)
... ... Appellant/s
Versus
Alkem Laboratories Limited
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Archana Sinha @ Archana Shahi
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
and
HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI)
5 07-10-2025This is an application under Section 260 of the Income Tax Act.
2. Issue notice to respondent by both modes i.e., under ordinary process as well as registered cover with A/D, on steps being taken by the petitioner for filing requisites etc., within a period of one week from the date of this order.
3. Matter be listed after service of notice or on 19 th of November, 2025, whichever is earlier.
(Bibek Chaudhuri, J) ( Dr. Anshuman, J) uttam/-
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