Calcutta High Court
Principal Commissioner Of Income Tax vs M/S. Tata Metaliks Limited on 8 July, 2021
Author: Arijit Banerjee
Bench: Arijit Banerjee, Arindam Mukherjee
OD-36
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
ITAT 69 OF 2021
IA NO. GA/1/2021, GA/2/2021
PRINCIPAL COMMISSIONER OF INCOME TAX 1, KOLKATA
Versus
M/S. TATA METALIKS LIMITED
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
AND
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 8th July, 2021.
[VIA VIDEO CONFERENCE]
Appearance :
Mr. Surajit Roy Chowdhury, Adv.
Mr. Arunava Ganguly, Adv.
... for the appellant
Mr. Pratyush Jhunjhunwala,
Ms. Swapna Das,
Mr. Siddharth Das, Advs.
... for the respondent.
The Court : There is a delay of 472 days in filing the instant appeal. Let copies of the petition under Section 5 of the Limitation Act as well as the stay petition and the memorandum of appeal be served on the learned Advocate for the respondent and affidavit of service be filed on the next date.
As prayed for, let the matter be listed on July 19, 2021.
(ARIJIT BANERJEE, J.) (ARINDAM MUKHERJEE, J.) S.Das AR[CR] 2