Calcutta High Court
Commr. Of Income Tax vs Ram Kr.Jalan Public Charitable Trust on 24 March, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.P.1836 of 1980
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
COMMR. OF INCOME TAX
Versus
RAM KR.JALAN PUBLIC CHARITABLE TRUST
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 24th 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 1-6- 1981. Consequently, it should be treated as disposed of.
Concerned department and the 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