Allahabad High Court
Adobe Software India Pvt. Ltd. vs Joint Commissioner Of Income Tax 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. - 1 of 2017 Appellant :- Adobe Software India Pvt. Ltd. Respondent :- Joint Commissioner Of Income Tax Counsel for Appellant :- Rishi Raj Kapoor Counsel for Respondent :- C.S.C.,Gaurav Mahajan 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. List in ordinary course. Order Date :- 21.2.2017 rk Court No. - 35 Civil Misc. Delay condonation Appl. no.340 of 2017 Case :- INCOME TAX APPEAL DEFECTIVE No. - 1 of 2017 Appellant :- Adobe Software India Pvt. Ltd. Respondent :- Joint Commissioner Of Income Tax Counsel for Appellant :- Rishi Raj Kapoor Counsel for Respondent :- C.S.C.,Gaurav Mahajan Hon'ble Bharati Sapru,J.
Hon'ble Saumitra Dayal Singh,J.
Allowed.
Order Date :- 21.2.2017 rk