Calcutta High Court
Commissioner Of Income Tax vs Viswa Industrial Co. (P) Ltd on 11 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ORDER SHEET SHEET NO.
GA No. 2432 of 2008
ITA No.570 of 2008
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX) Commissioner of Income Tax, Kol-I.
-Versus-
Viswa Industrial Co. (P) Ltd.
B e f o r e:
The Hon'ble Justice Pinaki Chandra Ghose And The Hon'ble Justice Sankar Prasad Mitra Dated, the 11th August, 2008.
The Court:- We have perused the application for condonation of delay. We have heard the learned Counsel for the petitioner. We do not find any sufficient cause or ground has been shown in the application to condone the delay of 983 days. Hence, we dismiss the application for condonation of delay.
Accordingly, we also dismiss the appeal without any order as to costs. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Pinaki Chandra Ghose, J.) (Sankar Prasad Mitra, J.) snn.2