Calcutta High Court
M/S. Pragati Financial Management vs The Commissioner Of Income Tax ... on 17 January, 2017
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
ITAT 178 of 2016
GA 997 of 2016
GA 998 of 2016
With
GA 93 of 2017
GA 94 of 2017
ITAT 14 of 2017
M/S. PRAGATI FINANCIAL MANAGEMENT
Versus
THE COMMISSIONER OF INCOME TAX OFFICER-2, KOLKATA
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE ARINDAM SINHA
Date : 17th January, 2017.
Mr. Avra Majumdar, Adv. with
Mr. S. Chattopadhyay, Adv.
..for appellant/assessee
Md. Nizamuddin, Adv. with
Mr. Soumitra Mukherjee, Adv.
..for respondent.
The Court : For effective adjudication of this proceeding, we require the order of the Commissioner passed under Section 263 of the Income Tax Act which was the subject matter of appeal before the Tribunal in ITA No.1104/Kol./2014. This order was referred to by the Tribunal in the order dated 4th November, 2015, which is the subject matter of appeal in this proceeding. Mr. Nizamuddin prays for time till 30th January, 2017. 2
The matter is adjourned till 30th January, 2017. On that date this appeal shall be listed at 10.30 a.m. Learned advocate for the parties brought to our notice that several other matters, involving the same question of law, are pending before this Court.
The learned advocates for the respective parties are requested to provide the officer of this Court with the registration numbers of those matters so that those matters can be listed together on that date.
(ANIRUDDHA BOSE, J.) (ARINDAM SINHA, J.) sm