Calcutta High Court
Pcit vs Eveready Industries India Ltd on 31 July, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
GA 830/2017; ITAT 96/2017; GA 829/2017
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(income tax)
ORIGINAL SIDE
PCIT, KOL-4, KOL.
Versus
EVEREADY INDUSTRIES INDIA LTD
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE AMITABHA CHATTERJEE Date : 31st July, 2018.
Mr. V. Kundalia, Adv.; Mr. P. Dudheria, Adv.
Mr. A. Chowdhury, Adv.
The Court : Mr. Kundalia, learned counsel for the revenue, submits that there is delay of 161 days in filing the appeal. G.A. No. 829 of 2017 is an application for condonation of delay in filing the appeal.
Having heard the learned counsel for the parties, we are satisfied that the appellant was prevented by sufficient cause in not being able to prefer the appeal within the stipulated time. Delay in preferring the appeal is condoned. G.A. No.829 of 2017 is allowed.
Let the appeal and the connected stay petition be listed in the monthly list of September 2018.
(ANIRUDDHA BOSE, J.) (AMITABHA CHATTERJEE, J.) tk