Calcutta High Court
C.I.T.W.B.-Vi vs W.B.Targett India Ltd.Co on 27 March, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.P.45 of 1997
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T.W.B.-VI,CAL.
Versus
W.B.TARGETT INDIA LTD.CO.
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 27th March, 2014.
For the Appellant :
For the Respondent :
THE COURT : It is reported by the Registry of this Court that the petition has already been decided on 13-8-1997. Consequently, it should be treated as disposed of.
Concerned department and Computer Section are directed to take note of the factum of disposal and make necessary entries in the Ledger as well as in the Computer Register.
(JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2