Calcutta High Court
Commissioner Of Income Tax vs Ssa Consultants Pvt. Ltd on 6 June, 2016
ORDER SHEET
ITA NO.546 OF 2008
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME-TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-II
Versus
SSA CONSULTANTS PVT. LTD.
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ASHA ARORA
Date : 6th June, 2016.
MRS.A.QUERESHI, ADVOCATE FOR APPELLANT
MR.G.R.SHARMA, ADVOCATE FOR RESPONDENT
The Court : Mrs.A.Quereshi, learned advocate appearing for the revenue/appellant submitted that the tax effect in the appeal is less than Rs.20 lakhs. Regard being had to the Circular No.21/2015[F.No.279/MISC.142/2007-ITJ (PT.)], dated 10-12-2015, the Board has directed that the appeals involving tax effect upto Rs.20 lakhs shall not be pressed. She submitted that in view of the aforesaid circular, she has instruction not to press the appeal.
The appeal is, therefore, dismissed as not pressed.
(GIRISH CHANDRA GUPTA,J.) (ASHA ARORA, J.) sb.