Calcutta High Court
A. Tosh & Sons (India) Ltd vs The Commissioner Of Income Tax Kolkata on 9 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITA No. 215 of 2003
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
A. TOSH & SONS (INDIA) LTD.
Versus
THE COMMISSIONER OF INCOME TAX KOLKATA
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 9th June, 2014.
For Appellant : Mr. D. Mitra, Advocate
For Respondent:
The Court : It is reported by the Registry of this Court that the appeal has been admitted but no paper book has been filed till date.
The appellant is directed to prepare requisite number of paper books and file the same in the Department within eight weeks from date after serving copies thereof upon the respondent, failing which the appeal shall stand dismissed without any further reference to this Bench.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, CJ.) SN/Rsg.