Calcutta High Court
Principal Commissioner Of Income Tax ... vs M/S. Roxy Securities Private Limited on 8 July, 2021
Author: Arijit Banerjee
Bench: Arijit Banerjee, Arindam Mukherjee
OD-35
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction [Income Tax]
ORIGINAL SIDE
ITAT 67 OF 2021
IA NO. GA/1/2021, GA/2/2021
PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 1, KOLKATA
Versus
M/S. ROXY SECURITIES PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
AND
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 8th July, 2021.
[VIA VIDEO CONFERENCE]
Appearance :
Mr. Madhu Jana, Adv.
... for the appellant
Mr. Siddhartha Das, Adv.
Ms. Pritha Basu, Adv.
... for the respondent.
The Court : There is a delay of 706 days in filing the instant appeal. Let copies of the petition under Section 5 of the Limitation Act as well as the stay petition and the memorandum of appeal be served on the learned Advocate for the respondent and affidavit of service be filed on the next date.
As prayed for, let the matter be listed on July 22, 2021.
(ARIJIT BANERJEE, J.) (ARINDAM MUKHERJEE, J.) S.Das AR[CR] 2