PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL) Vs. M P BISCUITS PVT LTD
LAWS(ALL)-2018-12-153
HIGH COURT OF ALLAHABAD
Decided on
December 05,2018
Principal Commissioner Of Income Tax(Central)
Appellant
VERSUS
M P Biscuits Pvt Ltd
Respondents
JUDGEMENT
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(1.) Filing of the certified copy of the impugned order of the Tribunal is exempted as the same has already been annexed in Income Tax Appeal No.147 of 2018.
(2.) Exemption Application No.1 of 2018 is allowed.
(3.) Heard Sri Shubham Agrwal, learned counsel for the appellant, Income Tax Department.;
(2.) Exemption Application No.1 of 2018 is allowed.
(3.) Heard Sri Shubham Agrwal, learned counsel for the appellant, Income Tax Department.;
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