Calcutta High Court
Principal Commissioner Of Income Tax vs M/S. Ajanta Footcare (India) Pvt. Ltd on 6 June, 2017
Author: Aniruddha Bose
Bench: Aniruddha Bose, Arindam Sinha
ORDER SHEET
GA NO.1685 OF 2016
WITH
ITAT NO. 200 OF 2016
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME-TAX)
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL-1, KOLKATA
Versus
M/S. AJANTA FOOTCARE (INDIA) PVT. LTD.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE ARINDAM SINHA
Date : 6th June, 2017.
MS.SMITA DAS DE, ADVOCATE FOR APPELLANT
MR.AVRA MAZUMDAR, ADVOCATE FOR RESPONDENT
The Court : Ms.Smita Das De, learned counsel appearing for the Revenue submits the remand report dated 21st December, 2011 which, in fact, is the second remand report. She submits that copy of the same has been given to Mr.Khaitan, learned senior counsel appearing for the Assessee.
On joint submission, we direct listing of this appeal on 15th June, 2017 under the same heading at the same time.
(ANIRUDDHA BOSE, J.) (ARINDAM SINHA, J.) sb.