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Calcutta High Court

Ever Bright Plastic Private Limited & ... vs Income Tax Officer on 10 January, 2014

Author: Harish Tandon

Bench: Harish Tandon

                                    ORDER SHEET
                                 WP No.992 of 2013
                           IN THE HIGH COURT AT CALCUTTA
                         Constitutional Writ Jurisdiction
                                   ORIGINAL SIDE


                   EVER BRIGHT PLASTIC PRIVATE LIMITED & ANR
                                     Versus
                INCOME TAX OFFICER, WARD - 5(3), KOLKATA & ORS.

    BEFORE:
    The Hon'ble JUSTICE HARISH TANDON

    Date : 10th January, 2014.



                                                                          Appearance:
                                                               Mr. R. Bharadwaj, Adv.
                                                               Mr. P.K.Bhowmick, Adv.


                        The Court :- Challenging an order of assessment passed by

the Assessing Officer an appeal is filed before the Commissioner of Income Tax

(Appeals)- VI, Kolkata. The grievance of the writ petitioners in this writ

petition is that the said Appellate Authority has not disposed of the said

appeal and have kept the same pending. The learned Advocate appearing for the

petitioners   further   submits   that   during   the   pendency   of   an   appeal    the

authorities may contemplate to take coercive measures and, therefore, prays for

a direction upon the Appellate Authority to take utmost care to dispose of the

said appeal at an earliest.

                         Considering     the   respective   submissions      this     Court

directs the respondent no.2 to dispose of the said appeal pending before it as

expeditiously as possible and preferably within four weeks from the date of communication of this order in accordance with law.

It goes without saying that this Court has not gone into the merits of this case and the said respondents shall be free to take any decision without being influenced by any observations made herein. 2

Since the writ petition is disposed of at the motion stage without calling for affidavits, the allegations contained therein shall not be deemed to have been admitted by the respondents.

The writ petition is disposed of.

(HARISH TANDON, J.) cs.

A.R.(CR).