Calcutta High Court
Commissioner Of Income Tax vs Tamluk Cooperative Agriculture & on 14 June, 2016
Author: Asha Arora
Bench: Asha Arora
ORDER SHEET
ITA No.97 of 2009
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOL-XVIII
Versus
TAMLUK COOPERATIVE AGRICULTURE &
RURAL DEVELOPMENT BANK LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
AND The Hon'ble JUSTICE ASHA ARORA Date: 14th June, 2016 Md. Nizumuddin, Adv.
..for the appellant The issue involved in this matter, we are told, is covered by a judgment of this Court in the case of ITA No.100 of 2011 (Commissioner of Income Tax, Kol-XVIII vs. Contain Cooperative Bank Limited) passed on 2nd June, 2015.
In that view of the matter, we find no reason to admit the appeal.
Accordingly, the appeal is dismissed.
(GIRISH CHANDRA GUPTA, J.) (ASHA ARORA, J.) AKGoswami