Calcutta High Court
The Pcit-4 vs M/S. Briddge & Roof Co.(India) Ltd on 20 July, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
GA 432/2017; ITAT 46/2017; GA 434/2017
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
INCOME TAX
ORIGINAL SIDE
THE PCIT-4
Versus
M/S. BRIDDGE & ROOF CO.(INDIA) LTD.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA Date : 20th July, 2018.
Ms. S. Chatterjee, Adv.
Mr. J.P. Khaitan, Sr. Adv.; Mr. S. Das, Adv. The Court : There is delay of 91 days in filing the appeal. We have heard the learned counsel for the parties and are satisfied that the appellant was prevented by sufficient cause in not being able to file the appeal within the stipulated time. The delay is condoned. G.A. No.432 of 2017 is allowed. Let the appeal and the stay petition be listed in the monthly list of August 2018.
(ANIRUDDHA BOSE, J.) (MOUSHUMI BHATTACHARYA, J.) tk