Principal Commissisoner Of ... vs Deepika Kedia
2022 Latest Caselaw 1611 Cal/2

OD-38-42,44-47
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                   Special Jurisdiction (Income Tax)
                             ORIGINAL SIDE


                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.13 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                              DEEPIKA KEDIA

                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.14 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                          MOOL CHAND JAGWAYAN

                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.15 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                           SMT. SIKHA BAGARIA

                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.16 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                          SHYAM SUNDAR DIDWANA

                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.17 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                            HARI RAM AGARWAL

                      IA NO: GA/1/2022, GA/2/2022
                                  In
                        I.T.A.T. No.19 of 2022

           PRINCIPAL COMMISSISONER OF INCOME TAX 13, KOLKATA
                                        2


                                   Versus
                               SURENDRA SHARMA

                        IA NO: GA/1/2022, GA/2/2022
                                    In
                          I.T.A.T. No.20 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 5, KOLKATA
                                 Versus
                            RAM AWATAR DHOOT

                        IA NO: GA/1/2022, GA/2/2022
                                    In
                          I.T.A.T. No.28 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 9, KOLKATA
                                 Versus
                         MRS. PREMLATA TEKRIWAL

                        IA NO: GA/1/2022, GA/2/2022
                                    In
                          I.T.A.T. No.29 of 2022

            PRINCIPAL COMMISSISONER OF INCOME TAX 9, KOLKATA
                                 Versus
                         MRS. PREMLATA TEKRIWAL



    BEFORE:
    The Hon'ble JUSTICE T.S. SIVAGNANAM
           -And-
    The Hon'ble JUSTICE HIRANMAY BHATTACHARYYA
    Date : 17th May, 2022.


                                 Mr. S. Bhattacharyya,      Advocate...appears.
                                    Mr. Vipul Kundulia,     Advocate...appears.
                                       Mr. Tilak Mitra,     Advocate...appears.
            Mr. BrijeshKumar Singh, Mr. Subash Agarwal,     Advocates...appear.
                            Mr. Arif Ali, Mr. B.K. Roy,     Advocates...appear.


    The    Court    :   We    have    heard      learned   counsel   for   the

appellant/department and the learned counsel for the respondents.

Affidavit of service filed be taken on record.

In identical matters we had exercised discretion and condoned the

delay and, in fact, the appellants have been heard finally and judgment is

reserved. Therefore, we exercise discretion and condone the delay in filing

the appeals.

Let the appeals be tagged along with other Penny Stock matters which

are being identified by the department to be listed after summer vacation.

(T.S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.)

pkd/kb