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Income Tax Appellate Tribunal - Kolkata

M/S. Prakash Ply Exim Pvt. Ltd., Kolkata vs Acit, C.C.-3(3), Kolkata, Kolkata on 30 April, 2019

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    KOLKATA BENCH "A", KOLKATA

      BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER &
           SH.S.S.VISWANETHRA RAVI, JUDICIAL MEMBER

                           IT(SS)A No.96/KOL/2017
                         (ASSESSMENT YEAR-2010-11)

           ACIT,                       M/s.     Prakash   Ply  Exim
                                  vs
           Central Circle-3(3),        Pvt.Ltd., 67/10, Strand Road,
           Kolkata-700107.             Kolkata-700006.
                                       PAN-AAECP0837D

           (Appellant)                 (Respondent)

                             C.O.No.-111/Kol/2017
                         [In IT(SS)A No.-96/KOL/2017]
                         (ASSESSMENT YEAR-2010-11)

           M/s. Prakash Ply Exim            vs   DCIT,
           Pvt.Ltd.,  67/10,   Strand            Central Circle-3(3),
           Road, Kolkata-700006.                 Kolkata-700107.
           PAN-AAECP0837D

           (Appellant)                        (Respondent)
           Appellant by     Sh. A.K.Kedia, CIT DR
           Respondent by    Sh. S.M.Surana, Adv.
           Date of Hearing                      04.02.2019
           Date of Pronouncement                30.04.2019

                                       ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

This appeal filed by the Revenue and Cross-objection filed by the assessee against the order dated 29.05.2017 passed by CIT(A)-21, Kolkata for AY 2010-11.

First we take up IT(SS)A No.96/Kol/2017.

IT(SS)A No.96/KOL/2017 (ASSESSMENT YEAR-2010-11)

2. In the relevant appeal, the undisputed fact is that the tax effect does not exceed the monetary limit of Rs.20,00,000/-, fixed by the CBDT Circular No.3/2018, F.No.0279/Misc.142/2007-ITJ(Pt), dated 11th July, 2018.

C.O.No.-111/Kol/2017 & IT(SS)A No.-96/KOL/2017 (ASSESSMENT YEAR-2010-11)

3. As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn.

C.O.No.-111/Kol/2017 [In IT(SS)A No.-96/KOL/2017]

4. The Ld.AR submitted that the cross-objection filed by the assessee may be dismissed as not pressed. Accordingly the cross-objection is dismissed as not pressed.

6. In the result, the appeal of the Revenue and cross-objection of the assessee are dismissed.

Order pronounced in the open court on 30.04.2019.

               Sd/-                                         Sd/-


(J.SUDHAKAR REDDY)                                   (S.S.VISWANETHRA RAVI)
ACCOUNTANT MEMBER                                           JUDICIAL MEMBER
[




Date:- 30.04.2019
*Amit Kumar*
Copy forwarded to:

1. Appellant- ACIT, Central Circle-3(3), Kolkata-700107.

2. Respondent- M/s. Prakash Ply Exim Pvt.Ltd., 67/10, Strand Road, Kolkata-700006.

3. CIT-Kolkata

4. CIT(Appeals)-Kolkata

5. DR: ITAT -Kolkata Benches By order AR/H.O.O ITAT, KOLKATA Page | 2