Section 116 in High Court of Chhattisgarh Rules, 2005
116.
The paper book in case of application under sub-section (2) of Section 256 shall contain the papers mentioned in Rule 113 and also the following papers(i)the application of the assessee, or the Commissioner, as the case may be, to the High Court under sub-section (2) of Section 256.(ii)the order of the High Court requiring the Tribunal to state a case ;(iii)the statement of the case by the Tribunal under sub-section (2) of Section 256.
