Principal Commissioner Of Income Tax 2 ... vs Deep Holding Pvt Ltd
2025 Latest Caselaw 1594 Cal/2

Calcutta High Court

Principal Commissioner Of Income Tax 2 ... vs Deep Holding Pvt Ltd on 20 May, 2025

Author: Hiranmay Bhattacharyya

Bench: T.S Sivagnanam, Hiranmay Bhattacharyya

od 2

                          IN THE HIGH COURT AT CALCUTTA
                               SPECIAL JURISDICTION
                                   ORIGINAL SIDE

                                    RVWO/6/2025
                            IA NO: GA/1/2025, GA/2/2025

              PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA
                                    VS
                           DEEP HOLDING PVT LTD

BEFORE :
THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM
           -A N D-
HON'BLE JUSTICE HIRANMAY BHATTACHARYYA
DATE : 20th May, 2025.
                                                                                Appearance :
                                                               Mr. Soumen Bhattacharjee, Adv.
                                                                          Mr.Ankan Das, Adv.
                                                      Ms. Shradhya Ghosh, Adv. ...for appellant.

                                                      Ms. Pooja Jewrajka, Adv. ...for respondent.



       The Court: - We have heard learned advocates for the parties.

       There is a delay of 257 days in filing the appeal.

       As the delay has been properly explained, we condone the delay in filing the

appeal. The application, GA/1/2025 is allowed.

       We have perused the grounds raised in the review application. We find no error

apparent on the face of the judgment has been pointed out. Therefore, review

jurisdiction cannot be invoked. Accordingly, the review application is dismissed.



                                             .

(T.S. SIVAGNANAM) CHIEF JUSTICE

(HIRANMAY BHATTACHARYYA, J.) pkd/S.Das.