COMMISSIONER OF INCOME TAX, CENTRALII Vs. R E I AGRO LTD
LAWS(CAL)-2013-11-103
HIGH COURT OF CALCUTTA
Decided on November 08,2013

Commissioner Of Income Tax, Centralii Appellant
VERSUS
R E I Agro Ltd Respondents

JUDGEMENT

- (1.) The petitioner is directed to serve a copy of the application upon the respondent. Affidavit of service be filed.
(2.) Let the matter be listed after three weeks.;


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