Patna High Court - Orders
Commissioner Income Tax vs M/S Central Roller Flour Mill on 26 February, 2013
Author: Navin Sinha
Bench: Navin Sinha, Shivaji Pandey
Patna High Court MA No.479 of 2008 (6) dt.26-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.479 of 2008
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Commissioner Income Tax
.... .... Appellant/s
Versus
M/S Central Roller Flour Mill
.... .... Respondent/s
======================================================
with
Miscellaneous Appeal No.480 of 2008
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Commissioner Income Tax
.... .... Appellant/s
Versus
M/S Central Roller Flour Mill
.... .... Respondent/s
======================================================
with
Miscellaneous Appeal No.481 of 2008
======================================================
Commissioner Income Tax
.... .... Appellant/s
Versus
M/S Central Roller Flour Mill
.... .... Respondent/s
======================================================
with
Miscellaneous Appeal No.482 of 2008
======================================================
Commissioner Income Tax
.... .... Appellant/s
Versus
M/S Central Roller Flour Mill
.... .... Respondent/s
======================================================
with
Miscellaneous Appeal No.484 of 2008
======================================================
Commissioner Income Tax
.... .... Appellant/s
Versus
M/S Central Roller Flour Mill
.... .... Respondent/s
======================================================
Appearance :
(In MA No.479 of 2008)
For the Appellant/s : Mr. Rishi Raj Sinha
For the Respondent/s : Mr.
(In MA No.480 of 2008)
For the Appellant/s : Mr. Rishi Raj Sinha
For the Respondent/s : Mr.
Patna High Court MA No.479 of 2008 (6) dt.26-02-2013
(In MA No.481 of 2008)
For the Appellant/s : Mr. Rishi Raj Sinha
For the Respondent/s : Mr.
(In MA No.482 of 2008)
For the Appellant/s : Mr. Rishi Raj Sinha
For the Respondent/s : Mr.
(In MA No.484 of 2008)
For the Appellant/s : Mr. Rishi Raj Sinha
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
6 26-02-2013Learned counsel for the appellants submits that he has received instruction to seek further adjournment as necessary directions are required from the Central Board of Direct Taxes.
Considering that the appeals have remained pending since 2008 without any progress on merits primarily attributable to the appellants, further adjournment may not be granted as routine and the Court may dispose the matter appropriately on the next date.
As prayed, list after eight weeks.
(Navin Sinha, J) (Shivaji Pandey, J) Mahesh/-