Calcutta High Court
C.I.T Kolkata I vs Globe Stock & Securities Ltd on 5 January, 2011
Author: Bhaskar Bhattacharya
Bench: Sambuddha Chakrabarti, Bhaskar Bhattacharya
ITA No. 165 of 2005
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
[Income Tax]
ORIGINAL SIDE
C.I.T KOLKATA I
Versus
GLOBE STOCK & SECURITIES LTD.
For Appellant : Mr. Ranjan Sinha, Advocate
BEFORE:
The Hon'ble JUSTICE BHATTACHARYA
A N D
The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI
Date : 5th January, 2011.
This appeal will be heard on the following substantial question of
law:
"Whether the learned Tribunal was justified in allowing depreciation
notwithstanding the fact that no evidence of acquisition of the assets by the
assessee was produced before the authorities below?"
The appellant is directed to put in requisites for effecting service
of notice of the appeal on the respondent within two weeks from today.
The office is directed to issue notice of appeal on the respondent immediately on receipt of the requisite. 2
The appellant is directed to file requisite numbers of informal paper book containing all relevant papers used before the authority below within four weeks from today. In default, the appeal will stand dismissed.
Returnable four weeks hence.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BHATTACHARYA, J.) (DR. SAMBUDDHA CHAKRABARTI, J.) sm AR[CR]