Shyam Sel And Power Limited vs Principal Commissioner Of Income Tax
2026 Latest Caselaw 2375 Cal/2

Calcutta High Court

Shyam Sel And Power Limited vs Principal Commissioner Of Income Tax on 27 March, 2026

Author: Rajarshi Bharadwaj

Bench: Rajarshi Bharadwaj

OD 9 to 13
                          ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
                SPECIAL JURISDICTION (INCOME TAX)
                          ORIGINAL SIDE

                           ITA/21/2026
                  SHYAM SEL AND POWER LIMITED
                                VS
              PRINCIPAL COMMISSIONER OF INCOME TAX
                       (CENTRAL), KOLKATA-1


                            ITA/22/2026
               SHYAM METALICS AND ENERGY LIMITED
                                VS
              PRINCIPAL COMMISSIONER OF INCOME TAX
                       (CENTRAL), KOLKATA-1


                            ITA/23/2026
                   SHYAM SEL AND POWER LIMITED
                                VS
              PRINCIPAL COMMISSIONER OF INCOME TAX
                       (CENTRAL), KOLKATA-1


                            ITA/24/2026
                  SHYAM SEL AND POWER LIMITED
                                VS
              PRINCIPAL COMMISSIONER OF INCOME TAX
                       (CENTRAL), KOLKATA-1


                            ITA/27/2026
               SHYAM METALICS AND ENERGY LIMITED
                                VS
              PRINCIPAL COMMISSIONER OF INCOME TAX
                       (CENTRAL), KOLKATA-1


  BEFORE:
  The Hon'ble JUSTICE RAJARSHI BHARADWAJ
                     AND
  The Hon'ble JUSTICE UDAY KUMAR
  Date: 27th March, 2026.
                                         2




                                                                       Appearance:
                                                        Mr. J.P. Khaitan, Sr. Adv.
                                                       Mr. Sanjay Bhowmik, Adv.
                                                Mr. Pratyush Jhunjhunwala, Adv.
                                                             Ms. Sruti Datta, Adv.
                                                          Ms. Sakshi Singhi, Adv.
                                                             . . .for the appellant.

                                                             Mr. Aryak Dutt, Adv.
                                                           Mr. Amit Sharma, Adv.
                                                  Mr. Abhishek Kr. Agrahari, Adv.
                                                           . . .for the respondent.

The Court: On the joint prayer of the learned counsel appearing for the

parties, let this matter again appear in the list on 1st April, 2026 under the

heading "Hearing on Mentioning".

It is made clear that ITA No.24 of 2026 will be taken up on the next date as

the first matter.

(RAJARSHI BHARADWAJ, J.)

(UDAY KUMAR, J.) Sp/