Calcutta High Court
Commissioner Of Income Tax vs M/S. Total Financial Services Ltd on 7 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
GA No. 1728 of 2008
ITA No. 392 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-III Plaintiff/Petitioner/Applicant
Versus
M/S. TOTAL FINANCIAL SERVICES LTD. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 7th August, 2008.
The Court : We have perused the application for condonation of delay. We usually deal with this type of matter leniently and allow the application even if there is delay of 200 days but we do not find any sufficient cause or ground in this application to condone the delay of 883 days. Hence the application for condonation of delay being GA No. 1728 of 2008 is dismissed.
In view of dismissal of the application for condonation of delay, the appeal being ITA No. 392 of 2008 is also dismissed without any order as to cots.
All parties concerned are to act on a signed xerox 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.) TR/