Calcutta High Court
Rishikesh Mercantile Pvt. Ltd vs Tuf Metallurgical Pvt. Ltd on 15 November, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
O 30
GA 3163 of 2015
CS 234 of 2015
GA 2313 of 2016
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
RISHIKESH MERCANTILE PVT. LTD
Versus
TUF METALLURGICAL PVT. LTD
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 15th November, 2016.
Mr. A.K.Upadhyay,Advocate appears.
Mr. Utpal Bose, Sr. Advocate appears.
Mr. Sakya Sen,Advocate appears.
Mr. Shiladitya Bose,Advocate appears.
Mr. Rohit Mukherji,Advocate appears.
The Court : - Prima facie, the claim appears to be completely bogus. The matter is adjourned for the day for the plaintiff to furnish the returns for assessment year 2013-14(corresponding to financial year 2012-13) to demonstrate that the loan said to have been given by the plaintiff to the 2 defendant in financial year 2012-13 of a sum of Rs. 70 lakh was included in the accounts furnished to the income tax authorities in the relevant year.
The plaintiff is also directed to furnish the particulars of the assessing officer and the relevant ITO dealing with the plaintiff's income tax matters.
(SANJIB BANERJEE, J.) S.Chandra