Calcutta High Court
Commissioner Of Income Tax vs Bakliwal Finvest Pvt. Ltd on 22 December, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
ITAT No. 238 OF 2010
GA No.3293 of 2010
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, CENTRAL-1, KOL.
Versus
BAKLIWAL FINVEST PVT. LTD.
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
The Hon'ble JUSTICE KANCHAN CHAKRABORTY
Date : 22nd December, 2010.
The Court :- The appeal is admitted on the following substantial question of
law in relation to assessment year 2005-06;-
i) Whether the learned Tribunal came to a fact finding while confirming
the order of C.I.T.(A) without relying on any acceptable materials, in
other words perverse ?
The appellant shall file requisite number of paper books within three months
after Christmas Vacation.
Let Notice-of-Appeal shall be served upon the respondents by the Department
concerned on usual course.
Accordingly the application is disposed of. All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) GH.