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    Commissioner Of Income Tax, West Bengal Ii, Calcutta v. Coal Shipment (P) Ltd. .

    H.R Khanna, J.— As the certificates granted by the High Court in these appeals are not supported by any reason, the certificates are revoked. Hence, these appeals are dismissed as not maintainable. There shall be no order as to costs in these appeals.

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    Commissioner Of Income Tax, West Bengal Ii, Calcutta v. Coal Shipment (P) Ltd. .
    (Oct 14, 1971)