Calcutta High Court
Director Of Income Tax vs Income Tax Settlement Commission on 14 August, 2013
Author: Harish Tandon
Bench: Harish Tandon
WP No. 742 of 2013
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
Director of Income Tax, (International Taxation), Kolkata
Versus
Income Tax Settlement Commission, Addl. Bench, Kolkata & Ors.
Before:
The Hon'ble Justice Harish Tandon
Date: 14th August 2013
Appearance:
Md. Nizamuddin Advocate
for the petitioner
Mr. J. P. Khaitan, Sr., Advocate
for respondent nos. 2, 3 & 4
The Court: A preliminary objection is raised by the respondent nos. 2 to 4 that the writ petition at the instance of the petitioner alone is not maintainable. The learned Advocate appearing for the petitioner, however, prays for two weeks' time to enable him to prepare in the matter.
Let this matter appear after two weeks.
(Harish Tandon, J.) R. Bose AR(CR)