Calcutta High Court
Principal Commissioner Of Income Tax 9 vs Mrs Premlata Tekriwal on 8 June, 2022
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, Hiranmay Bhattacharyya
OD-23
ORDER SHEET
ITAT/27/2022
IA NO:GA/1/2022, GA/2/2022
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME TAX)
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX 9, KOLKATA
-VS-
MRS PREMLATA TEKRIWAL
BEFORE:
HON'BLE JUSTICE T.S. SIVAGNANAM
AND
HON'BLE JUSTICE HIRANMAY BHATTACHARYYA
DATE: 8TH JUNE 2022.
Mr. S. Bhattacharjee, Adv., for appellant/petitioner.
Mr. S.Das, Adv., for respondent.
The Court: Heard learned counsel for the parties. There is a delay in filing the appeal. From the relevant records, we find that the appellant department is entitled to the benefit of the order passed by the Hon'ble Supreme Court extending the period of limitation.
Therefore, we condone the delay in filing the appeal by allowing the application for condonation of delay in filing the appeal.
List the matter on June 22, 2022 for admission of the appeal.
(T.S. SIVAGNANAM, J.) (HIRANMAY BHATTACHARYYA, J.) tk