Calcutta High Court
Principal Commissioner Of Income Tax vs M/S. Adhunik Cement Ltd on 7 November, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD8
ITAT No. 68 of 2019
GA No. 777 of 2019
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
Principal Commissioner of Income Tax, Central - I, Kolkata
Versus
M/s. Adhunik Cement Ltd.
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice MD. NIZAMUDDIN
Date: 7th November 2019
Appearance:
Mr. P. K. Bhowmick, Advocate
for the appellant
Mr. J. P. Khaitan, Sr. Advocate
Mr. Soumya Kejriwal, Advocate
Mr. G. S. Gupta, Advocate
for the respondent
The Court: This appeal is admitted on the following substantial question of law:
"Whether on the facts and in the circumstances of the case the tribunal was justified by exercising its jurisdiction reversing the order passed under section 147/148 of the Income Tax Act, 1961."
As the respondent is represented by learned counsel, issuance and service of notice of appeal are dispensed with. Learned advocate-on- record for the appellant is directed to file informal paper books by 23rd December 2019, serving a copy thereof upon the learned advocate-on- record for the respondent not later than seven days before the date of hearing of the appeal.
List the appeal for hearing on 15th January 2020.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) R. Bose