Commissioner Of Income Tax vs Uco Bank
2021 Latest Caselaw 524 Cal/2

                                                        Serial No. OD - 2

                     HIGH COURT AT CALCUTTA
                               (ORIGINAL SIDE)
                                                          ITAT/217/2017
                                 IA NO: GA/2/2017 (Old No.GA/1852/2017)

                                                (Through Video Conferencing)

COMMISSIONER OF INCOME TAX, LTU
                                                               ....Appellant(s)

                                 Through: Mr. Debasish Chaudhuri, Advocate

                                      V/s.

UCO BANK
                                                             ....Respondent(s)

                                 Through: Mr. J.P. Khaitan, Senior Advocate,
                                          Ms. Swapna Das, Mr. Sanjay
                                          Bhowmick, Mr. Siddharth Das,
                                          Advocates.



Coram: HON'BLE MR. RAJESH BINDAL, CHIEF JUSTICE (ACTING)

             HON'BLE MR. JUSTICE RAJARSHI BHARADWAJ, JUDGE


                                 ORDER

1. At the time of hearing, it was pointed out that as far as Question

No.3 is concerned, ITAT No.363 of 2016 stands admitted.

2. As far as Question No.2 is concerned, it was pointed out that the

judgment of this Court in 292 ITR 470 (Exide Industries Ltd. vs. Union of

India) was subject matter of consideration before the Hon'ble Supreme Court

and the matter stands decided.

3. Adjourned to November 10, 2021.

KOLKATA (RAJARSHI BHARADWAJ) (RAJESH BINDAL) 24.08.2021 JUDGE CHIEF JUSTICE (ACTING) sm/s.kumar