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Commissioner Of Income Tax vs Indian Aluminium Co. Ltd
2022 Latest Caselaw 612 Cal/2

Citation : 2022 Latest Caselaw 612 Cal/2
Judgement Date : 22 February, 2022

Calcutta High Court
Commissioner Of Income Tax vs Indian Aluminium Co. Ltd on 22 February, 2022
OD - 21
                IN THE HIGH COURT AT CALCUTTA
               SPECIAL JURISDICTION (INCOME TAX)
                         ORIGINAL SIDE

                            ITA/133/2006

     COMMISSIONER OF INCOME TAX, KOLKATA-III, KOLKATA
                          VS.
               INDIAN ALUMINIUM CO. LTD.


BEFORE :
THE HON'BLE JUSTICE T.S. SIVAGNANAM
              AND
THE HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Date : February 22, 2022.

[Via Video Conference]
                                                            Appearance :
                                            Mr. P K Bhowmick, Advocate
                                                     ... for the appellant
                                           Mr. Avra Mazumder, Advocate
                                                        ..for respondent

The Court : Heard Mr. P.K. Bhowmick, learned standing

Counsel appearing for the appellant and Mr. Avra Mazumder, learned

Advocate for the respondent.

It appears that the appeal has already been disposed of by

judgment dated 8th January, 2016 of the Hon'ble Division Bench

comprising of Girish Chandra Gupta and Asha Arora, JJ. (as Their

Lordships then were). In spite of the same the appeal is shown to be

pending in the docket of this Court. We note with regret that in spite

of the order dated 26.09.2019 directing the department to delete the

appeal from the pending list the department has ignored the order.

Therefore, as a last chance we direct Registry to ensure that this

appeal should not be shown as pending in the docket of this Court

and such direction shall be scrupulously followed not only in this case

and also in other cases where identical orders are passed.

(T. S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.)

RS/GH

 
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