Calcutta High Court
Director Of Income Tax (Exemption) vs Mayank Welfare Trust on 9 June, 2010
Author: Mohit S. Shah
Bench: Mohit S. Shah
ITAT No. 125 of 2010
GA No. 1703 of 2010
GA No. 1704 of 2010
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
Director of Income Tax (Exemption), Kolkata Appellant
Versus
Mayank Welfare Trust Respondent
For Appellant : Mr. M.P. Agarwal, Sr. Advocate Mr. S. Mukherjee, Advocate For Respondent : Mr. Soumyajit Dasgupta, Mr. P. Saraogi, Advocates BEFORE:
The Hon'ble Chief Justice Mohit S. Shah The Hon'ble Justice Sengupta Date : 9th June, 2010.
The Court : Having heard the learned Counsel for the parties, we find sufficient cause has been shown for delay of 54 days in preferring the appeal. Hence the delay is condoned. The application under Section 5 of the Limitation Act stands allowed.2 ITAT No. 125 of 2010 GA No. 1703 of 2010 GA No. 1704 of 2010
List the appeal for admission hearing on 17th June, 2010.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Mohit S. Shah, CJ.) (Sengupta, J.) SN Asst.Registrar(CR)