Calcutta High Court
Bharati Cellular Ltd. (Now Bharati ... vs Asst. Commissioner Of Income Tax on 21 July, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
ITA No. 222 OF 2006
GA No.2229 of 2010
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
BHARATI CELLULAR LTD. (NOW BHARATI AIRTEL LIMITED)
Versus
ASST. COMMISSIONER OF INCOME TAX, CIRCLE-57, KOLKATA & ORS.
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
The Hon'ble JUSTICE KANCHAN CHAKRABORTY Date : 21st July, 2010.
The Court:-The supplementary affidavit is taken on record. In the supplementary affidavit it has been stated that paper books have been filed. Department, accordingly, is to scrutinize the same.
Let the appeal come up for hearing on next Wednesday. The application is disposed of.
All parties are to act on a photostat signed copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) GH.