Principal Commissioner Of Income vs State Pollution Control Board
2023 Latest Caselaw 869 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            ITA No.15 of 2020

             Principal Commissioner of Income         ....          Appellant
             Tax, Bhubaneswar-II, Bhubaneswar
                        Mr. Tushar Kanti Satapathy, Senior Standing Counsel
                                        -versus-
             State Pollution Control Board,           ....        Respondent
             Bhubaneswar-12
                                                                      None

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M.S. RAMAN
                                             ORDER

24.01.2023 Order No. I.A. No.25 of 2020

03. 1. Since no delay has been pointed out by the Office, the application is disposed of.

ITA No.15 of 2020

2. Mr. Tushar Kanti Satapathy, learned Senior Standing Counsel for the Appellant-Department relies on the judgment of the Supreme Court of India in Commissioner of Income Tax v. Laxman Das Khandelwal AIR 2019 SC 3926.

3. Issue notice to the Respondent by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days.

4. List on 18th April, 2023.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda