Calcutta High Court
Pcit vs Britannia Industries Ltd on 13 July, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
GA 419/2017; ITAT 45/2017; GA 420/2017
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
INCOME TAX
ORIGINAL SIDE
PCIT, KOL-3
Versus
BRITANNIA INDUSTRIES LTD.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA Date : 13th July, 2018.
Mr. S.N. Dutt, Adv.
Mr. Murarka, Adv.
The Court : Heard the learned counsel for the partes on G.A. No.419 of 2017. There is delay of 131 days in filing the appeal. We are satisfied that the appellant was prevented by sufficient cause in not being able to file the appeal within the stipulated time. The delay in filing the appeal is condoned. G.A. No.419 of 2017 is allowed. Let the appeal and the connected application be listed on 18th July, 2018.
(ANIRUDDHA BOSE, J.) (MOUSHUMI BHATTACHARYA, J.) tk