Calcutta High Court
Commissioner Of Income Tax vs M/S. Bengal Ambuja Housing Development ... on 16 December, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 819 of 2008
G.A. No. 3915 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-IV Plaintiff/Petitioner/Applicant
Versus
M/S. BENGAL AMBUJA HOUSING DEVELOPMENT L Defendant/Respondent
TD BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE PARTHA SAKHA DATTA Date : 16th December, 2008.
The Court :- We are satisfied with the grounds made in the petition for condonation of delay. Hence delay is condoned. Accordingly, the application being G.A. No.3915 of 2008 is allowed.
The similar matter came before this Bench in respect of the same assessee and has already been decided in favour of the assessee by this Court and the learned Tribunal relying upon the said order rejected the appeal.
In these circumstances, we do not find that there is any substantial question of law involved in this matter.Hence the appeal is dismissed.
Leave is given to file Vokalatnama by to-morrow.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (PARTHA SAKHA DATTA, J.) dg/