Calcutta High Court
Commissioner Of Income Tax vs M/S. Purbanchal Power Company Limited on 10 May, 2022
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, Hiranmay Bhattacharyya
OD-9
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
ITAT/70/2015
IA No:GA/1/2015 (Old No.:GA/1447/2015)
GA/2/2015 (Old No.:GA/1448/2015)
COMMISSIONER OF INCOME TAX, KOLKATA-3, KOLKATA
VERSUS
M/S. PURBANCHAL POWER COMPANY LIMITED
BEFORE :
THE HON'BLE JUSTICE T.S. SIVAGNANAM
And
THE HON'BLE JUSTICE HIRANMAY BHATTACHARYYA
Date : 10th May, 2022.
Appearance:-
Mr. Prithu Dudheria, Adv.
...for Appellant
Mr. Soumyojyoti Nandy, Adv.
Mr. Chayan Gupta, Adv.
... for Respondent
The Court : There is a delay of 116 days in filing the present appeal. We have perused the affidavit in support of the condone delay petition and we find the reasons assigned to be satisfactory. Accordingly, the delay in filing the appeal is condoned. The application for condonation of delay being GA/1/2015 (Old No.:GA/1447/2015) is allowed.
List the appeal for admission on 9th June, 2022.
(T.S. SIVAGNANAM, J.) (HIRANMAY BHATTACHARYYA, J.) SN/GH.
AR(CR)