Allahabad High Court
The Commissioner Of Income Tax, ... vs Smt. Asha Modi on 13 January, 2010
Bench: Rajes Kumar, Subhash Chandra Nigam
Court No. - 37 Case :- INCOME TAX APPEAL DEFECTIVE No. - 287 of 2005 Petitioner :- The Commissioner Of Income Tax, Ghaziabad Respondent :- Smt. Asha Modi Petitioner Counsel :- Sc Hon'ble Rajes Kumar,J.
Hon'ble Subhash Chandra Nigam,J.
Learned counsel for the appellant submitted that the Tribunal has decided two appeals involving common questions in the case of Yogendra Kumar Modi and Smt. Asha Modi. Two separate appeals have been filed. I.T.A. No. 284 of 2005 in which Yogendra Kumar Modi is a party has been admitted on 5.9.2008. Therefore, the present appeal may also be admitted. In view of the above, the appeal is admitted on the questions raised in the memorandum of appeal.
Sri R.R. Agrawal, Advocate, appears on behalf of the respondent. 13.1.2010 OP Hon'ble Rajes Kumar, J.
Hon'ble S.C. Nigam, J.
Certified copy of the order of the Tribunal has been filed in I.T.A. No. 284 of 2005 which has been admitted by this Court on 5.9.2008 and similar questions are involved in the present appeal.
Learned counsel for the appellant prays that the requirement to file certified copy of the Tribunal's order be dispensed with. The application is allowed.
Order Date :- 13.1.2010 OP