T A QUERESHI Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2006-12-26
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
December 06,2006
T.A.QUERESHI
Appellant
VERSUS
COMMISSIONER OF INCOME TAX, BHOPAL
Respondents
JUDGEMENT
Markandey Katju, J. -
(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment dated 29.11.2004 passed by the Madhya Pradesh High Court in I.T.A. No. 33 of 1999.
(3.) Heard learned Counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment dated 29.11.2004 passed by the Madhya Pradesh High Court in I.T.A. No. 33 of 1999.
(3.) Heard learned Counsel for the parties and perused the record.;
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