Commissioner Of Income Tax vs Mr. Bijoy Kumar Jain on 6 January, 2016

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Calcutta High Court

Commissioner Of Income Tax vs Mr. Bijoy Kumar Jain on 6 January, 2016

Bench: Girish Chandra Gupta

ORDER SHEET


                       ITAT NO.110 OF 2011
                       GA NO.1185 OF 2011
                 IN THE HIGH COURT AT CALCUTTA
                SPECIAL JURISDICTION(INCOME TAX)
                          ORIGINAL SIDE




                         COMMISSIONER OF INCOME TAX,KOL-XIX, KOL.

                                                                                  Versus

                                                           MR. BIJOY KUMAR JAIN


 BEFORE:

 The Hon'ble JUSTICE GIRISH CHANDRA GUPTA

 The Hon'ble JUSTICE ASHA ARORA

 Date : 6th January, 2016.



                                         MR.S.N.DATTA, MR.S.B.SARAF, ADVOCATES FOR APPELLANT
           MR.J.P.KHAITAN,SR.ADVOCATE, MR.PRAMIT BAG, MR.D.K.JAIN, ADVOCATES FOR RESPONDENT

The Court : Considering the gravity of the matter we have thought it proper to engage Mr.M.P.Agarwal in order to represent 2 the case of the Revenue. The department is directed to regularise his appointment. Mr.Agarwal needs time.

Let the matter appear on 13th January, 2016. Let a copy of the paper book used before the Tribunal be supplied to Mr.Agarwal.

Mr.Khaitan, learned senior advocate appearing for the assessee-respondent has supplied such copy in Court.

Let such copy be also kept on record for the use of Court.

(GIRISH CHANDRA GUPTA, J.) (ASHA ARORA, J.) sb.

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