Calcutta High Court
C.I.T.Central-I Cal vs International Construction Co on 17 March, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ITA No. 449 of 2000
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T.CENTRAL-I CAL.
Versus
INTERNATIONAL CONSTRUCTION CO.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA
Date : 17th March, 2015.
Md. Nizamuddin, Advocate
... For Appellant
The Court : This is an old appeal. There is nothing to show that the notice
of appeal was ever served. Learned Advocate for the appellant prayed for leave to
serve the notice of appeal. Such leave is granted subject to the right of the
respondent to pray for dismissal of the appeal.
Let the matter be listed after five weeks under the heading `For Orders'. Affidavit of service be filed. In default of service as directed, consequences are likely to follow.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) SM.