Calcutta High Court
Commissioner Of Income Tax [T.D.S vs Earnest Towers [P] Limited on 5 January, 2017
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
GA 436 of 2016
ITAT 106 of 2016
GA 437 of 2016
COMMISSIONER OF INCOME TAX [T.D.S.], KOL
Versus
EARNEST TOWERS [P] LIMITED
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE ARINDAM SINHA Date : 5th January, 2017.
Mr. A. K. Ghoshal, Adv.with Mr. P. Dudhoria, Adv.
...for Revenue.
Mr. Akhilesh Gupta, Adv.with Mr. Avra Mazumdar, Adv.
...for Assessee The Court : In this application being GA No. 436 of 2016, the appellant/Revenue Authorities wants condonation of delay of 90 days in filing the appeal. The reasons for delay have been explained in paragraphs 3 and 4 of the instant application.
On going through the averments made in the aforesaid paragraphs, we are satisfied that there was sufficient cause as to why the appeal could not be filed within the prescribed time. We, accordingly, condone the delay in filing the appeal.
We shall take up this appeal for admission hearing on 25th January, 2017 marked at 10.30 am.
(ANIRUDDHA BOSE, J.) (ARINDAM SINHA, J.) sm