Calcutta High Court
Commissioner Of Income Tax vs M/S. Union Road Ways Limited on 5 January, 2009
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 835 of 2008
G.A. No. 3992 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-1 Plaintiff/Petitioner/Applicant
Versus
M/S. UNION ROAD WAYS LIMITED Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 5th January, 2009.
The Court :- We have perused the petition for condonation of delay of 1331 days in the matter. The reasons or causes which have been shown in the petition in our considered opinion cannot be treated as sufficient cause to condone the delay in this application. Accordingly, we do not find any ground to allow this petition. Hence this application is dismissed. Accordingly, the appeal is also dismissed. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
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.) dg/