East India Mining Co. Vs The Commissioner of Income Tax

Madras High Court 10 Nov 2005 Tax Case (Appeal) No''s. 1156 to 1158 of 2005 and TCMP No''s. 836 to 838 of 2005 (2005) 11 MAD CK 0063

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

Tax Case (Appeal) No''s. 1156 to 1158 of 2005 and TCMP No''s. 836 to 838 of 2005

Hon'ble Bench

T.V. Masilamani, J; P.D. Dinakaran, J

Advocates

No appearance, for the Appellant;

Final Decision

Dismissed

Judgement Text

Translate:

P.D. Dinakaran, J.@mdashToday, when the appeals were taken up for admission, there was no representation on behalf of the appellant. Hence, the above appeals are dismissed for non-prosecution. Consequently, T.C.M.P. Nos. 836 to 838 of 2005 are also dismissed.

Madhya Pradesh High Court