Calcutta High Court
Commissioner Of Income Tax vs M/S. Forum Projects Pvt. Ltd.(Formerly ... on 3 December, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 811 of 2008
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, CENTRAL-III
, KOLKATA
Versus
M/S. FORUM PROJECTS PVT. LTD.(FORMERLY SUMSAM PROPERTIES PVT. LTD.)
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE
The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 3rd December, 2008.
The Court :- We peruse the order passed by the Learned Tribunal. We have also heard Mr. Chatterjee for the appellant. Mr. Chatterjee fairly submitted that the order was passed on the basis of the earlier order so passed by the Learned Tribunal and the department. Hence, we do not find that there is any substantial question of law involved since the question of law has already been settled.
Hence the appeal being ITA No. 811 of 2008 is dismissed. All parties concerned are to act on a signed xerox copy of this order on the usual undertakings. 2
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (SANKAR PRASAD MITRA, J.) GH.