Tripura State Electricity Corporation ... vs Principal Commissioner Of Income Tax
2024 Latest Caselaw 438 Tri

Tripura High Court

Tripura State Electricity Corporation ... vs Principal Commissioner Of Income Tax on 13 March, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                                           ITA No.1 of 2023

Tripura State Electricity Corporation Ltd.
                                                                                   ......... Appellant(s)
                                                           VERSUS
Principal Commissioner of Income Tax, Shillong
                                                                                       ......... Respondent(s)

For Appellant (s) : Mr. Ramesh Goenka, Sr. Advocate, Mr. R.G. Chakraborty, Advocate, Mr. Uttam Kr. Borthakur, Advocate, Mr. Amit Goenka, Advocate.

For Respondent(s) : Mr. S. Chetia, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

_O_R_D_E_R_ 13/03/2024

Heard-in-part.

For further hearing post the case on 24.04.2024 as jointly prayed for

by the learned counsel for the parties.

Learned counsel for the parties undertakes to submit their written

notes at least one week in advance before the next date of hearing.

Learned counsel for the appellant has submitted a compilation of

judgments.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.03.18 12:52:06 +05'30'