Calcutta High Court
Commissioner Of Income Tax-I vs M/S The Peerless General Finance & ... on 6 June, 2013
Author: Indira Banerjee
Bench: Indira Banerjee, Kanchan Chakraborty
ORDER SHEET
G.A. No. 878 of 2013
I.T.A.T. No. 73 of 2013
I.T.A. No. of 2013
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX-I ,KOLKATA Appellant
Versus
M/S THE PEERLESS GENERAL FINANCE & INVESTMENT CO. LTD. Respondent
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
-And-
The Hon'ble JUSTICE KANCHAN CHAKRABORTY Date : 6th June, 2013.
For Appellant : Mr. S.B. Saraf, Adv. For Respondent : Mr. Somak Basu, Adv. Since the appeal was admitted on a pure question of law and the appeal does not require any factual determination, the appeal can be heard and decided on the basis of the documents annexed to the Memorandum of Appeal and the application. Copies of the Memorandum of Appeal and the Stay Application may be treated as Paper Books.
The appeal be fixed for hearing on 13th June, 2013 at 2 p.m. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) (KANCHAN CHAKRABORTY, J.) K. Banerjee A.R. [C.R.]