Calcutta High Court
Commission Of Income Tax vs Income Tax Settlement Commission (It & ... on 5 May, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
WP 585 OF 2009
COMMISSION OF INCOME TAX, CENTRAL-III, KOLKATA
Versus
INCOME TAX SETTLEMENT COMMISSION (IT & WT) & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 5th May, 2016.
Ms.Mamata Bhargav, Advocate ...for the petitioner The Court :-Learned Advocate for the petitioner submits that the subject matter of the challenge is presumed to have been dealt with by the Income Tax Settlement Commissioner. In such circumstances, the petitioner does not wish to proceed with this writ petition as the present writ petition has become infructuous.
W.P. No. 585 of 2009 is dismissed as infructuous. There will be no order as to costs.
(DEBANGSU BASAK, J.) AKgoswami