Calcutta High Court
C.I.T Cen I vs M/S. Rasoi Ltd on 18 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
ITA 324 OF 2005
C.I.T CEN I, KOLKATA
Versus
M/S. RASOI LTD.
BEFORE:
The Hon'ble CHIEF JUSTICE ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 18th June, 2014.
The Court :- It is reported by the Registry of this
Court that the appeal has been admitted, but no paper book has
been filed till date.
The appellant is directed to prepare requisite number of
paper books and file the same in the Department within eight weeks
from date after serving copies thereof upon the respondent,
failing which the appeal shall stand dismissed without any reference to the Bench.
(JOYMALYA BAGCHI, J.) (ARUN MISHRA, C.J.) GH.