Calcutta High Court
Commissioner Of I.Tax (Central)-I vs M/S. Anita Enterprises on 4 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.A.56 of 2002
WITH
I.T.A.126 of 1999
I.T.A.309 of 2000
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
Original Side
COMMISSIONER OF I.TAX (CENTRAL)-I, KOLKATA
Versus
M/S. ANITA ENTERPRISES
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 4th June, 2014.
For the Appellant : Mr. P.K.Bhowmik, Advocate
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 learned advocate for the appellant is directed to prepare requisite number of paper books and file the same in the department within six weeks from date after serving copy thereof upon the respondent, failing which the appeal shall stand dismissed without any further reference to this Bench. (JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2