Calcutta High Court
Principal Commissioner Of Income Tax vs Dinesh N. Thacker on 16 September, 2015
Author: Soumitra Pal
Bench: Soumitra Pal
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
GA 2913 of 2015
ITAT 130 of 2015
GA 2914 of 2015
PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-1, KOLKATA
Versus
DINESH N. THACKER
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
The Hon'ble JUSTICE ISHAN CHANDRA DAS
Date : 16th September, 2015.
Mr. Udayan Chakraborty, Adv.
Mr. Siddharth Das, Adv.
The Court : The application, being GA 2913 of 2015, for condoning the delay
of 114 days in preferring the appeal, is taken up for hearing.
Perused the application. Heard Mr. Chakraborty, learned advocate for the
appellant and Mr. Das, learned advocate for the respondent.
Causes shown are sufficient. Therefore, the delay of 114 days in preferring the appeal is condoned. Let the appeal be registered, if it is otherwise in form.
The application for condonation of delay is allowed. Let the stay application, being GA 2914/2015 along with ITAT 130/2015, appear in the list under the same heading on 23rd September, 2015.
(SOUMITRA PAL, J.) (ISHAN CHANDRA DAS, J.) sm