Allahabad High Court
Smt. Raj Bala Devi vs Commissioner Of Income Tax And Another on 21 February, 2017
Author: Bharati Sapru
Bench: Bharati Sapru, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- INCOME TAX APPEAL DEFECTIVE No. - 118 of 2011 Appellant :- Smt. Raj Bala Devi Respondent :- Commissioner Of Income Tax And Another Counsel for Appellant :- Suyash Agrawal Counsel for Respondent :- Ashok Kumar,Ashish Agarwal,C.S.C. Hon'ble Bharati Sapru,J.
Hon'ble Saumitra Dayal Singh,J.
Heard learned counsel for the parties. The cause shown for the delay in filing the appeal is sufficient. The delay is condoned. The delay condonation application is allowed.The defect pointed out is removed and office is directed to allot regular number. Affidavit of service filed today in court, is taken on record. List in ordinary course. Order Date :- 21.2.2017 rk Court No. - 35 Civil Misc. Application no.169386 of 2011 Case :- INCOME TAX APPEAL DEFECTIVE No. - 118 of 2011 Appellant :- Smt. Raj Bala Devi Respondent :- Commissioner Of Income Tax And Another Counsel for Appellant :- Suyash Agrawal Counsel for Respondent :- Ashok Kumar,Ashish Agarwal,C.S.C. Hon'ble Bharati Sapru,J.
Hon'ble Saumitra Dayal Singh,J.
Allowed.
Order Date :- 21.2.2017 rk