Calcutta High Court
C.I.T. W.B.-Ii vs M/S. Satya & Co. Ltd on 3 April, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.P. 104 of 1996
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T. W.B.-II,CAL.
Versus
M/S. SATYA & CO. LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 3rd April, 2013.
For the Appellant :
For the Respondent :
THE COURT : It is reported by the Registry of this Court that the petition has already been decided on 3-9-1997. Consequently, it should be treated as disposed of.
Concerned department and Computer Section are directed to take note of the factum of disposal and make necessary entries in the Ledger as well as in the electronic records of this Court. (JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2