Calcutta High Court
Vodaphone Essar East Ltd vs Commissioner Of Income Tax on 9 June, 2008
Author: Pinaki Chandra Ghose
Bench: Surinder Singh Nijjar, Pinaki Chandra Ghose
ITA No. 618 of 2007
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income-tax)
Original Side
VODAPHONE ESSAR EAST LTD Petitioner
Versus
COMMISSIONER OF INCOME TAX, TDS, KOLKATA Respondent
For Petitioner : Mrs. Anupa Banerjee, Advocate For Respondent :
BEFORE:
The Hon'ble MR. SURINDER SINGH NIJJAR, CHIER JUSTICE AND The Hon'ble JUSTICE PINAKI CHANDRA GHOSE Date : 9th June, 2008.
THE COURT : Learned advocate for the petitioner does not wish to press this application. Accordingly the application is dismissed as not pressed.
Xerox certified copy of this order be made available to the parties upon compliance of usual formalities ( SURINDER SINGH NIJJAR, C.J.) ( PINAKI CHANDRA GHOSE, J.) Rsg.