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SC: ITATs Insisting on Filing Appeals in Physical Mode Would Defeat Purpose of E-Filing - (18 Apr 2023)

CIVIL

Supreme Court while observing that it would defeat the purpose of e-filing if in addition to e-filing, the ITATs insist on filing of appeals in the physical mode, has stated that the rules required to be amended should be amended to incorporate e-filing requirements.

Tags : SUPREME COURT   E-FILING   ITAT   PHYSICAL MODE  

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