Calcutta High Court
M/S. Rpg Industries Pvt. Ltd vs The Comm. Of Income Tax on 15 July, 2014
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ITA No.750 of 2004
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
M/S. RPG INDUSTRIES PVT. LTD.
-Versus-
THE COMM. OF INCOME TAX, KOLKATA II,
KOLKATA & ANR.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE DR. MRINAL KANTI CHAUDHURI
Date : 15th July, 2014.
Appearance:
Mr. A.K. Dey, Adv.
...for the appellant.
Mr. Ranjan Sinha, Adv.
...for the respondents.
The Court : Mr. Dey, learned Advocate appearing for the appellant-assessee submitted on instruction that the questions raised in the appeal are already covered by judgments of various Courts including this Court answering the questions against the assessee. He, therefore, has been instructed to submit before this Court that the appellant is not inclined to press the appeal.
The appeal is, therefore, dismissed as not pressed.
(GIRISH CHANDRA GUPTA, J.) (DR. MRINAL KANTI CHAUDHURI, J.) A/s.