Calcutta High Court
Commissioner Of Income Tax vs A Tosh & Sons Pvt. Ltd on 1 October, 2010
Author: Sengupta
Bench: Sengupta
IN THE HIGH COURT AT CALCUTTA Special Jurisdiction Original Side Present :
The Hon'ble Justice Sengupta And The Hon'ble Justice Kanchan Chakraborty 01.10.2010 ITA 153 of 2009 Commissioner of Income Tax, Kolkata-II, Kolkata Vs. A Tosh & Sons Pvt. Ltd.
The Court :- On 15th September, 2010 we directed the department to furnish fresh certified copy of the order. Today plain copy of the order supplied by the department has been produced and this Court refused to accept the same because it is not the certified copy as we do not find any stamp at all. Since the virgin and fresh certified copy has not been placed before us we reluctantly dismiss the appeal only on that ground.
However, this order of dismissal will not take place for a period of one week after the reopening of the puja vacation. In the event fresh certified copy in terms of the order dated 15th September, 2010 is produced then this order will permanently be stayed.
All parties shall act on a xerox signed copy of this order on usual undertakings.
(Sengupta, J.) (Kanchan Chakraborty, J.) ANC.