Calcutta High Court
Vaibhav Tulsyan vs The Commissioner Of Income Tax on 4 December, 2009
Author: Indira Banerjee
Bench: Indira Banerjee
ORDER SHEET IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION ORIGINAL SIDE W.P. No.817 of 2009 Vaibhav Tulsyan.
-Versus-
The Commissioner of Income Tax, Calcutta - VIII & Ors.
W.P. No.893 of 2009 Rajiv Tulsyan & Ors. (HUF).
-Versus-
The Commissioner of Income Tax, Calcutta - XI & Ors.
W.P. No.932 of 2009 Sanjeev Tulsyan & Ors. (HUF).
-Versus-
The Commissioner of Income Tax, Calcutta - XI & Ors.
W.P. No.933 of 2009 Vaibhav Tulsyan & Ors. (HUF).
-Versus-
The Commissioner of Income Tax, Calcutta - XI & Ors.
W.P. No.934 of 2009 Prashant Tulsyan & Ors. (HUF).
-Versus-
The Commissioner of Income Tax, Calcutta - XI & Ors.
W.P. No.977 of 2009Anamika Tulsyan.
-Versus-
The Commissioner of Income Tax, Calcutta - XXI & Ors.
2Before The Hon'ble Justice INDIRA BANERJEE 04.12.2009 Affidavit in opposition may be filed within 18th December, 2009. Affidavit in reply thereto, if any, may be filed within 24th December, 2009.
Let the matters appear in the list on the date of reopening of Court after Christmas Vacation.
Interim order, earlier passed by this Court, is extended till one week after the Christmas Vacation or until further orders whichever is earlier.
All parties are to act on a signed xerox copy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) K.Banerjee Assistant Registrar (C.R.)