Calcutta High Court
Principal Commissioner Of Income Tax-3 vs Avadh Rubber Limited on 7 January, 2016
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
ORDER
GA No. 3782 of 2015
ITAT No. 163 of 2015
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
(Income Tax)
PRINCIPAL COMMISSIONER OF INCOME TAX-3, KOLKATA
Versus
AVADH RUBBER LIMITED
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ASHA ARORA Date : 7th January 2016.
Appearance:
Mr. Debasish Chbowdhury, Advocate. We are told that the tax effect in this case is Rs. 6,42,511/-, whereas by 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 up to Rs.20 lakh shall not be pressed.
Mr. Chowdhury, learned advocate for the appellant, submitted that in view of the aforesaid circular, he has instruction not to press the appeal.
The appeal is therefore dismissed as not pressed.
(GIRISH CHANDRA GUPTA, J.) (ASHA ARORA, J.) S. Kumar