High Courts29 Jun 2010Allowed

Kalyan Ala Barot Vs M.H. Rathod

Gujarat High Court · (2010) 06 GUJ CK 0001

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139(2), 142(1), 143, 143(2), 144