COMMISSIONER OF INCOME TAX WEST BENGAL II CALCUTTA Vs. COAL SHIPMENT PRIVATE LIMITED
LAWS(SC)-1971-10-42
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on
October 14,1971
COMMISSIONER OF INCOME TAX,WEST BENGAL
Appellant
VERSUS
COAL SHIPMENT PRIVATE LIMITED
Respondents
JUDGEMENT
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(1.) As the certificates granted by the High Court in these appeals are not supported by any reason, the certificates are revoked. Hence, these appeals are dismissed as not maintainable. There shall be no order as to costs in these appeals.
Appeals dismissed. ;
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