Calcutta High Court
Commissioner Of Income Tax vs M/S. Trimline Vyapaar (P) Ltd on 8 January, 2014
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
GA No. 3486 of 2013
ITAT no. 194 of 2013
COMMISSIONER OF INCOME TAX, KOL-III, KOL.
Versus
M/S. TRIMLINE VYAPAAR (P) LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE TAPASH MOOKHERJEE
Date : 8th January, 2014.
For Appellant : Ms. M. Bhargav, Advocate
The Court : On the prayer of the learned advocate for the
appellant, the matter is adjourned for two weeks.
The appellant is directed to effect service notice upon the
respondent in the meantime. Affidavit of service shall be filed on the
adjourned date.
(GIRISH CHANDRA GUPTA, J.) (TAPASH MOOKHERJEE, J.) sm AR[CR]