In Judgment Text:
- referred to as 'the IT Act 1961') to the
Commissioner ofIncome Tax ,Shimla , who rejected the application
In Judgment Text:
- in the region of Chief
Commissioner ofIncome Tax ,Shimla to the Income Tax Officer, Ward 19 (3), New Delhi - the competence to file the appeal, but the same had been filed by the
Income Tax Commissioner ,Shimla - which was initially filed by the
Income Tax Commissioner ,Shimla and to which the Income Tax
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