Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Calcutta High Court

C.I.T. Kolkata - Iii vs Albert Trading Company Pvt. Ltd on 14 May, 2014

Author: Arun Mishra

Bench: Arun Mishra

                         IN THE HIGH COURT AT CALCUTTA
                       SPECIAL JURISDICTION (INCOME TAX)
                                 ORIGINAL SIDE

                                  ITA 325 of 2003
                               C.I.T. KOLKATA - III

                                         Versus

                       ALBERT TRADING COMPANY PVT. LTD.


       BEFORE:

       The Hon'ble CHIEF JUSTICE ARUN MISHRA

       The Hon'ble JUSTICE JOYMALYA BAGCHI

       Date : 14th May, 2014.


                 The   Court   :-   It   is   submitted   by   the   ld.   Advocate

appearing on behalf of the appellant that the appeal has already

been admitted but paper book has not been filed.

                 Let paper books be filed within eight weeks in the

department after serving copies thereof on the respondent, failing

which this appeal shall stand dismissed without further reference to this Bench.

(JOYMALYA BAGCHI, J.) (ARUN MISHRA, C.J.) GH.