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[Cites 1, Cited by 1]

Calcutta High Court

Commissioner Of Income Tax vs Sanat Kumar Bhattacharya on 12 August, 2008

Author: Pinaki Chandra Ghose

Bench: Pinaki Chandra Ghose

                                               1



ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                       SPECIAL JURISDICTION (INCOME TAX)
                                 ORIGINAL SIDE

                               G. A. No. 1399 of 2008
                              I. T. A. No. 295 of 2008

                          Commissioner of Income Tax, Kolkata-XVIII
                                            Versus
                                   Sanat Kumar Bhattacharya

BEFORE :
The Hon'ble Justice Pinaki Chandra Ghose
              And
The Hon'ble Justice Sankar Prasad Mitra
___________________________________________________________
Date: 12.08.2008
___________________________________________________________

      After     hearing      the    learned        Advocates     for     the    parties      and

perusing      the    application         for       condonation      of    delay,       we    are

satisfied with the grounds stated in the petition. Accordingly,

the delay is condoned. The application under Section 5 of the

Limitation Act is allowed. G.A.No.1399 of 2008 is, thus, disposed

of.

      We now take up the application for admission of the appeal.

After hearing the learned Advocates for the parties, the appeal is

admitted     and    the     following       substantial        questions        of    law    are

referred for adjudication:

      "(a) Whether on the facts and in the circumstances of the case the Income Tax Appellate
      Tribunal was justified in holding that the provisions of Section 44AD is not applicable to
      the case in view of the turnover being higher that Rs.40,00,000/- and erred in directing the
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       Assessing Officer to estimate net profit at the rate of 5% instead of 8% assessed by the
       Assessing Officer?
       (b) Whether on the facts and in the circumstances of the case the Income Tax Appellate
       Tribunal was justified in deleting the entire addition made on account of bogus loans and
       erred in not considering the matter in the light of the principles laid down by the Hon'ble
       Calcutta High Court in the case Hindustan Tea Trading Company Ltd. (263ITR 289
       (Cal))?"
       Let the paper book be prepared by the appellant and be served

upon the respondent within eight weeks from date.

Let the appeal appear twelve weeks hence. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.

Urgent certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.

( Pinaki Chandra Ghose, J. ) ( Sankar Prasad Mitra, J. ) AKGoswami