PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA Vs. M/S. SPBP TEA PLANTATION LIMITED
LAWS(CAL)-2018-1-396
HIGH COURT OF CALCUTTA
Decided on
January 17,2018
Principal Commissioner Of Income Tax, Kolkata
Appellant
VERSUS
M/S. Spbp Tea Plantation Limited
Respondents
JUDGEMENT
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(1.) We have heard the learned counsel for the parties.
(2.) Service has been effected on the assessee.
(3.) Mr. Mazumdar, learned counsel appearing for the respondent-assessee, waives service of notice of appeal.;
(2.) Service has been effected on the assessee.
(3.) Mr. Mazumdar, learned counsel appearing for the respondent-assessee, waives service of notice of appeal.;
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