Calcutta High Court
C. I. T. Kolkata - Xii vs Smt. Rashmi Agarwal on 27 January, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
ITA No. 837 of 2004
C. I. T. KOLKATA - XII
Versus
SMT. RASHMI AGARWAL
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA Date : 27th January, 2015.
For Appellant : Mr. R. K. Chaudhury, Adv.
The Court : This is an appeal of 2004. We are told that no service has been effected which may be a ground for dismissal. The point may, however, be considered in the event the assessee raises the question. Let the matter be listed under the heading 'For Orders' three weeks hence, as prayed for. Let a notice be served within a week from date. Affidavit of Service be filed.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) sm