M/S. DIAMOND SHIPPING CO. LTD. & ANR. vs. DY. COMMISSIONER OF INCOME TAX

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WPO/2077/2005HC CalcuttaWBCHCO005578200503 February 2016Bench: HON'BLE JUSTICE DEBANGSU BASAK1 pages

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OD-10 IA NO. GA/1/2008 (Old No:GA/2806/2008) In WPO/2077/2005 IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction ORIGINAL SIDE M/S. DIAMOND SHIPPING CO. LTD. & ANR. Vs DY. COMMISSIONER OF INCOME TAX BEFORE: The Hon'ble JUSTICE RAVI KRISHAN KAPUR Date : 21st January, 2021. Appearance: Mr. Paritosh Sinha, Adv. Ms. Tapati Samanta, Adv. …for the State The Court : It appears that the writ petition has been dismissed for default on 3rd February, 2016. The connected interlocutory application being GA/1/2008 (Old No:GA/2806/2008) is accordingly infructuous and is dismissed. Interim orders, if any, stand automatically vacated. The Department is directed to ensure that the records are corrected. (RAVI KRISHAN KAPUR, J.) R.Bhar

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