Calcutta High Court
Commissioner Of Income Tax vs M/S. Francis Klein & Co. (P) Ltd on 9 September, 2010
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA Special Jurisdiction Original Side Present :
The Hon'ble Justice Sengupta And The Hon'ble Justice Kanchan Chakraborty 09.09.2010 ITA 162 of 1999 Commissioner of Income Tax, WB-I, Calcutta Vs. M/s. Francis Klein & Co. (P) Ltd.
The Court :- On 17th August, 2010 we adjourned this matter for hearing. In the said order we recorded that the point urged herein is covered by the decision of the Hon'ble Supreme Court. In view of this observation we do not propose to pass any order specifically and the point raised is already covered by the Hon'ble Supreme Court decision as submitted earlier. With the aforesaid observation this matter is disposed of. All parties shall act on a xerox signed copy of this order on usual undertakings.
(Sengupta, J.) (Kanchan Chakraborty, J.) ANC.