Calcutta High Court
Commissioner Of Income Tax vs M/S. Emami Chisel Art Pvt. Ltd on 12 June, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee, Abhijit Gangopadhyay
OD-11
ITAT No. 104 of 2014
GA No. 2155 of 2014
GA No. 2282 of 2014
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(Income Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-III
Versus
M/S. EMAMI CHISEL ART PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
AND The Hon'ble JUSTICE ABHIJIT GANGOPADHYAY Date : June 12, 2018.
Appearance:
Ms. Paromita Sarkar, Adv.
Mr. Sourabh Bagaria, Adv.
Ms. Swapna Das, Adv.
The Court : Since the appellant cannot proceed with the matter even at the second call, ITAT No. 104 of 2014 along with GA No. 2155 of 2014 and GA No. 2282 of 2014 are dismissed for default.
There will be no order as to costs.
(SANJIB BANERJEE, J.) (ABHIJIT GANGOPADHYAY, J.) sg.