Calcutta High Court
Vodafone Essar East Ltd vs Addl.Commissioner Of Income Tax on 24 July, 2008
Author: Aniruddha Bose
Bench: Aniruddha Bose
WP No. 93 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
VODAFONE ESSAR EAST LTD
Versus
ADDL.COMMISSIONER OF INCOME TAX,KOL & ORS.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
Date : 24th July, 2008.
The Court : In this matter, the interim order was passed on March
13, 2008, restraining the respondents from taking coercive steps against the
petitioner on account of rejection of its application for benefit under the provisions of section 80IA of the Income Tax Act, 1961.
No one appears for the respondents when the matter is called on today. No affidavit has been filed either. The interim order was directed to be extended on June 27, 2008 on which date further time was given for filing the affidavit in opposition. The prayer of the petitioner is for extension of the interim order. Let this matter appear as adjourned motion (unopposed) in the monthly list of August 2008. The interim order already passed in this matter shall stand extended by a further period of eight weeks or until further order, whichever is earlier.
(ANIRUDDHA BOSE, J.) tk