Calcutta High Court
C.I.T.Wb-Iii Cal vs M/S United Bank Of India on 22 August, 2013
Author: Indira Banerjee
Bench: Indira Banerjee
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
ITA 85 OF 1999
C.I.T.WB-III CAL.
Versus
M/S UNITED BANK OF INDIA
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
The Hon'ble JUSTICE ANINDITA ROY SARASWATI
Date : 22nd August, 2013.
Mr.P.K.Bhowmick, Advocate
..for appellant
Mr.A.Majumder, Advocate
...for respondent
The Court :-The appeal shall be heard on the following substantial question of law;-
i) Whether the learned Tribunal committed any substantial error of law in holding that the assessee was entitled to follow hybrid system of accounting and that there was nothing wrong in accounting for sticky loans on cash basis since the recovery of even the principal amounts of these sticky loans was doubtful ?
Appeal be fixed for hearing on 9.9.2013 All parties are to act on a signed photocopy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) (ANINDITA ROY SARASWATI, J.) GH.