Calcutta High Court
Commissioenr Of Income Tax vs Aska Investment Pvt Ltd on 22 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 597 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMISSIOENR OF INCOME TAX, KOLKATA-III Plaintiff/Petitioner/Applicant
Versus
ASKA INVESTMENT PVT LTD Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE TAPAN KUMAR DUTT Date : 22nd August, 2008.
The Court :- Heard learned Counsel for the appellant. Perused the order passed by the learned Tribunal. In our view, the learned Tribunal has extensively dealt with the matter and came to the right conclusion. In view of that we do not find that any substantial question of law is involved in this matter.
Hence the appeal being ITA No. 597 of 2008 is dismissed. All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (TAPAN KUMAR DUTT, J.) dg/