Calcutta High Court
C I T Central-I vs Nissan India Comm. Ltd on 16 June, 2008
Author: Surinder Singh Nijjar
Bench: Surinder Singh Nijjar
ITA No. 49 of 2000
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
C I T CENTRAL-I,CAL. Plaintiff/Petitioner/Applicant
Versus
NISSAN INDIA COMM. LTD. Defendant/Respondent
For Plaintiff/Petitioner : Mr. Agarwal, Ld. Advocate For Defendant/Respondent :
BEFORE:
The Hon'ble CHIEF JUSTICE SURINDER SINGH NIJJAR The Hon'ble JUSTICE PINAKI CHANDRA GHOSE Date : 16th June, 2008.
The Court :-After hearing the learned Counsel appearing for the appellant the appeal is admitted and the following substantial question of law is referred for adjudication:
" Whether, on the facts and in the circumstances of the case the finding of the Tribunal that the identity of the shareholders was established and that finding is contrary to the material on record and as such the said order is perverse and vitiated in law?"
Let the Paper Book be prepared by the appellant and be served upon the respondent within 8 weeks from date. Let the appeal appear 10 weeks hence.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SURINDER SINGH NIJJAR,CJ.) (PINAKI CHANDRA GHOSE, J.) dg/