Calcutta High Court
Commissioner Of Income Tax vs M/S. Concrete Developers Ltd on 22 April, 2009
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
ITA No. 62 of 2009
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA - I, KOLKATA
Versus
M/S. CONCRETE DEVELOPERS LTD.
For Appellant : Mr. P. Dudhoria, Advocate
BEFORE:
The Hon'ble JUSTICE SUBHRO KAMAL MUKHERJEE
The Hon'ble JUSTICE KALIDAS MUKHERJEE
Date : 22nd April, 2009.
The Court : This appeal will be heard on the following
substantial question of law:
Whether the rental income by a developer from undisposed of
flats should be treated as income under the head "Income from
House Property"?
Call for records. Issue notice.
The appellant is directed to put in requisite for effecting
service of notice of the appeal on the respondent by registered post with
acknowledgement due. Let such requisite be put in by ten days from this date.
2
The appellant is directed to prepare and file requisite number of informal paper books, printed, typewritten or cyclostyled, as the case may be, out of Court, within six weeks from this date.
Liberty to mention the appeal as and when the same is ready for hearing.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(SUBHRO KAMAL MUKHERJEE, J.) (KALIDAS MUKHERJEE, J.) sm.
AR[CR]