Calcutta High Court
Principal Commissioner Of Income Tax vs M/S. Goden Goenka Fincorp Ltd on 26 September, 2022
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, Supratim Bhattacharya
OD-24
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
ITAT/160/2022
IA No: GA/1/2022, GA/2/2022
PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL - 2, KOLKATA
VS.
M/S. GODEN GOENKA FINCORP LTD.
BEFORE :
THE HON'BLE JUSTICE T.S. SIVAGNANAM
And
THE HON'BLE JUSTICE SUPRATIM BHATTACHARYA
Date : 26th September, 2022
Appearance :
Mr. Soumen Bhattacharjee, Adv.
... for appellant
Mr. Abhrotosh Majumder, Sr. Adv.
Mr. Avra Mazumder, Adv.
...for respondent.
The Court : We have heard Mr. Soumen Bhattacharjee, learned standing Counsel appearing for the appellant/revenue and Mr. Abhrotosh Majumder, learned senior Counsel for the respondent/assessee.
There is a delay of 521 days in filing the appeal. We have perused the affidavit filed in support of the application for condonation of delay and we find sufficient cause has been shown for not being able to prefer the appeal within the period of limitation. Accordingly, the delay is condoned. The application for condonation of delay is allowed.
List the appeal for admission in the monthly list of November, 2022.
(T.S. SIVAGNANAM, J.) (SUPRATIM BHATTACHARYA, J.) S.Pal/SN