Calcutta High Court
C.I.T. W.B.-Ii vs Francis Klein & Co Private Limited on 12 June, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji, Md. Nizamuddin
OD-6
ORDER SHEET
ITP No.64 of 1998
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
C.I.T. W.B.-II, CALCUTTA
Versus
FRANCIS KLEIN & CO PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE MD. NIZAMUDDIN Date : 12th June, 2019.
Appearance:
Mr. P.K. Bhowmick, Adv.
Ms. Swapna Das, Adv.
Mr. Siddharth Das, Adv.
The Court: Mr. P.K. Bhowmick, learned counsel for the appellant submits that the tax effect is below Rs.50 lacs.
He, on instruction, submits that by virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018, his client does not want to proceed with the application.
Accordingly, this reference application (ITP No. 64 of 1998) is dismissed as not pressed.
Interim order, if any, is vacated. Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) cs.