Calcutta High Court
Ambuja Realty Development Ltd vs Commissioner Of Income Tax & Ors on 30 September, 2008
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 1617 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
AMBUJA REALTY DEVELOPMENT LTD
Versus
COMMISSIONER OF INCOME TAX & ORS
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
Date : 30th September, 2008.
The Court: Leave is granted to the petitioner to add Deputy Commissioner of Income Tax,
Central Circle 10 as a party respondent. The added respondent is at liberty to proceed with the assessment
for the Assessment Year 2007-08 but the same shall not be given effect to without the leave of this Court.
Leave is also granted to the petitioner to file supplementary affidavit annexing the notice under Section 143(2) of the Income Tax Act, 1961 dated 26th September, 2008.
As prayed for, let affidavit-in-opposition to the writ petition as well as to the supplementary affidavit be filed by 28.11.2008; reply, if any, be filed by 15.12.2008. Thereafter, parties are at liberty to mention the matter for hearing upon notice.
This order is passed without prejudice to the rights and contentions of the parties and further orders that may be passed.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(SOUMITRA PAL, J.) subash RO[ct]