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Calcutta High Court

Britannia Industrties Ltd. Cal vs C.I.T.-W.B.Iv on 7 April, 2014

Author: Arun Mishra

Bench: Arun Mishra

                                  ITR 20 of 1999

                       IN THE HIGH COURT AT CALCUTTA
                     Special Jurisdiction (Income Tax)
                               ORIGINAL SIDE


                      BRITANNIA INDUSTRTIES LTD. CAL.
                                   Versus
                            C.I.T.-W.B.IV, CAL.

BEFORE:

The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA

The Hon'ble JUSTICE JOYMALYA BAGCHI

Date : 7th April, 2014.



            For the Appellant :       Mrs. S.Roychowdhury, Advocate

            For the Respondent :

THE COURT : It is submitted by the learned advocate for the appellant that the matter is pending. It is, however, reported by the Registry of this Court that the records are incomplete.

Learned advocate for the appellant is directed to re-construct and file requisite numbers of informal paper book in the department within eight weeks from date after serving copy of the same upon the respondent. (JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2