Calcutta High Court
Commissioner Of Income Tax vs M/S Jayshree Tea & Industries Ltd on 1 September, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
G.A. No. 1501 of 2014
ITAT No. 47 of 2014
COMMISSIONER OF INCOME TAX, KOLKATA-II
Versus
M/S JAYSHREE TEA & INDUSTRIES LTD
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
The Hon'ble JUSTICE ARINDAM SINHA
Date : 1st September, 2014.
Md. Nizamuddin,Advocate
Mr.J.P. Khaitan, Sr.Advocate
The Court : Md. Nizamuddin, learned Advocate appearing for the
appellant/ revenue prays that the matter may be adjourned and be heard along
with ITA No. 130 of 2013, G.A. No. 2130 of 2013. Prayer is considered and
allowed. Let this matter along with ITA No. 130 of 2013, G.A. No. 2130 of 2013
appear in the list on 25th September, 2014 under the heading 'New Application'.
Since we are informed by Mr. Khaitan, learned Senior Advocate for the
respondent that Mr. Ananda Sen is the Advocate-on-Record for the respondent
assessee, learned Central Government Advocate is directed to serve a copy of the Application and Memorandum of Appeal in ITA No. 130 of 2013, G.A. No. 2130 of 2013 on Mr. Sen within 5th September, 2014 and file Affidavit-of-Service. Mr. Sen will his file vakalatname on or before the adjourned date.
(SOUMITRA PAL, J.) (ARINDAM SINHA, J.) km AR(CR)