Principal Commissioner Of Income ... vs Yogesh Kumar Randar
2022 Latest Caselaw 1790 Cal/2

OD-5
                      IN THE HIGH COURT AT CALCUTTA
                    SPECIAL JURISDICTION (INCOME TAX)
                              ORIGINAL SIDE

                               ITAT/79/2021
                       IA No; GA/1/2021; GA/2/2021
            PRINCIPAL COMMISSIONER OF INCOME TAX - 18, KOLKATA
                                   VS.
                           YOGESH KUMAR RANDAR


     BEFORE:
     The Hon'ble JUSTICE T.S. SIVAGNANAM

-And-

The Hon'ble JUSTICE HIRANMAY BHATTACHARYYA Date : 27th June, 2022.

Appearance:

Mr. Tilak Mitra, Adv.

..for appellant

The Court : We have heard learned standing Counsel Mr.

Tilak Mitra for the appellant/revenue.

There is a delay of 611 days in filing the appeal.

We find that the matter pertains to Penny Stock Cases and

under similar circumstances, we have condoned the delay in filing the

appeal by passing a speaking order.

Apart from that the appeals filed by the revenue were

also allowed by common judgment. Therefore, we exercise discretion and

condone the delay in filing the appeal.

Accordingly, GA/1/2021 stands allowed and disposed of.

(T.S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.) Pkd/GH.