Calcutta High Court
Commissioner Of Income Tax vs M/S. Summit Investments Limited on 9 March, 2010
Author: Sengupta
Bench: Sengupta
GA No.951 of 2003
ITA No. 75 of 2003
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
Commissioner of Income Tax, West Bengal- III, KOLKATA
Versus
M/s. Summit Investments Limited
For Appellant : Mr. P. Dudhuria, Advocate
BEFORE:
The Hon'ble JUSTICE SENGUPTA
AND
The Hon'ble JUSTICE DEBASISH KAR GUPTA
Date : 9th March, 2010.
This matter appeared before the different Benches. It is an
old matter of 2003. Copy of this application has not been served
upon the respondent.
The matter is adjourned for one week. In the meantime, as prayed for, service of copy of the application shall be effected and 2 file an affidavit of service on the next date of hearing. In default thereof, this application shall stand dismissed and so also the connected appeal.
All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(SENGUPTA, J.) (DEBASISH KAR GUPTA, J.) sm AR[CR]