Calcutta High Court
Commissioner Of Income Tax vs Hooghly Mills Projects Ltd on 1 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 353 of 2008
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(Income Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, CENTRAL-I,KOLKATA Petitioner/Applicant
Versus
HOOGHLY MILLS PROJECTS LTD. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 1st August, 2008.
The Court : We have perused the order passed by the Tribunal. It appears that in identical matter for the assessment years 2001-02 and 2002-03 the Tribunal passed an order of similar nature and in view of that the Tribunal after considering the facts of the case affirmed the said orders. It further appears that no appeal was admitted from the said order. Further, the earlier order of the Tribunal has already been accepted by this Court and further no Special Leave Petition has been preferred from those orders. Hence, We do not find any reason to interfere with the order so passed by the learned Tribunal nor the order so passed by the learned Tribunal suffers from any illegality or infirmity nor we find that any substantial question of law is involved in this appeal. Hence, the appeal being ITA No. 353 of 2008 is dismissed.
All parties concerned are to act on a xerox signed copy of the minutes 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.) km