I T C LTD Vs. DEPUTY COMMISSIONER OF INCOME TAX
LAWS(CAL)-1998-4-29
HIGH COURT OF CALCUTTA
Decided on April 29,1998

I.T.C. LTD. Appellant
VERSUS
DEPUTY COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

- (1.) There will be an order in terms of prayer (a) of the application.
(2.) The appellants have come up in appeal against an order passed on March 10, 1998, by a learned single judge of this court.
(3.) With the consent of the parties the appeal and the application for stay are taken together for disposal.;


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