Mousumi Bhattacharejee vs. State Of West Bengal And Ors.
Original PDF →No AI summary yet for this judgment.
12 23.6.2026 Ct. No. 10
AB In The High Court At Calcutta Appellate Side Constitutional Writ Juri iction
WPA 10100 of 2025
Mousumi Bhattacharjee Vs.
State of West Bengal & Ors.
Mr. S. A. Ahmed
… for the petitioner
Mr. Nikunj Berlia
Mr. Bijitesh Mukherjee
Mr. Samarjit Roy Chowdhury
Mr. Ram Chandra Agarwal
… for the State-respondent
Petitioners submit that since the Appellate Tribunal has already been constituted and is functional, the instant writ petition be transferred to the Appellate Tribunal and seeks four weeks time to prefer an appeal before the GSTAT Kolkata under Section 112 of the CGST Act, 2017 / WBGST Act, 2017. The period during which the writ petition has been pending be executed for computing limitation.
With the above observation, the writ petition is disposed of.
(Smita Das De, J.)
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.