Calcutta High Court
Shree Ramakrishna Textile Pvt. Ltd vs Commissioner Of Income Tax (Tds) on 25 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITA No. 12 of 2008
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
SHREE RAMAKRISHNA TEXTILE PVT. LTD.
Versus
COMMISSIONER OF INCOME TAX (TDS), KOLKATA
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 25th June, 2014.
For the Appellant :
For the Respondent :
THE COURT : It is reported by the Registry of this Court that the appeal has been admitted, but no paper book has been filed till date.
The appellant is directed to prepare requisite number of paper books and file the same in the Department within eight weeks from date after serving copy thereof upon the respondent, failing which the appeal shall stand dismissed without any further reference to the Bench.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, C.J.) SN/GH