Calcutta High Court
Commissioner Of Income Tax vs M/S. Veer Prabhu Marketing Limited on 20 November, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 768 of 2008
G.A. No. 3370 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-III Plaintiff/Petitioner/Applicant
Versus
M/S. VEER PRABHU MARKETING LIMITED, KOLK Defendant/Respondent
ATA BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE TAPAS KUMAR GIRI Date : 20th November, 2008.
The Court :- We have perused the application so filed before us and the order passed by the learned Tribunal. After going through the order and after hearing the learned Counsel for the appellant we do not find that any ground has been made out by the petitioner to admit this appeal nor any substantial question of law is involved to admit this appeal. Furthermore, tax effect is much less than the amount mentioned in the latest Circular of CBDT. Hence this appeal is dismissed. All parties concerned are to act on a signed copy of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (TAPAS KUMAR GIRI, J.) dg/