Calcutta High Court
C.I.T. Central - I vs Nirmal Kr. Agarwal on 13 February, 2015
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
ITA No. 368 of 2004
C.I.T. CENTRAL - I
Versus
NIRMAL KR. AGARWAL
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA Date : 13th February, 2015.
Md. Nizamuddin, Adv.
The Court : This is an appeal of 2004. The revenue after preferring an appeal did not take any further step which itself might be a ground for dismissal. From the report obtained, it appears that the revenue did not serve any notice of appeal. On six occasions matter was adjourned. In spite of thereof, the revenue has not taken any steps. The appeal is therefore dismissed.
(GIRISH CHANDRA GUPTA, J.) (ARINDAM SINHA, J.) km