Calcutta High Court
C.I.T.Wb-I vs Titagarh Steel Ltd on 4 September, 2013
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
ITA No. 50 of 1999
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T.WB-I .. Appellant
Versus
TITAGARH STEEL LTD. .. Respondent
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA The Hon'ble JUSTICE TARUN KUMAR DAS Date : 4th September, 2013.
Mr.S.N.Dutta, Adv. for the Appellant Mr.R. Upadhyay, Adv. For the Respondent The Court : This appeal is directed against a judgment and order dated 17th December, 1998 passed by the learned Appellate Tribunal granting relief to the assessee on terms indicated therein. Aggrieved by the order of the Tribunal,the Department has come up in appeal.
Mr. S.N. Dutta, Advocate for the appellant/department submitted that the issue is now covered against the department by the judgment of the Supreme Court in the case of CIT vs. Indo Nippon Chemicals Co. Ltd. reported in 261 ITR 275. We have considered the submission and heard the learned Advocate for the respondent and are of the opinion that the appeal is without any merit since it is already covered by the decision of the Supreme Court in favour of the Assessee.
The appeal is thus disposed of.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(GIRISH CHANDRA GUPTA, J.) (TARUN KUMAR DAS, J.) km