Calcutta High Court
Commissioner Of Income Tax vs M/S Kicm Investment Ltd on 14 August, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITA No. 596 of 2008
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction(Income Tax)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX,KOLKATA-II Plaintiff/Petitioner/Applicant
Versus
M/S KICM INVESTMENT LTD Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE SANKAR PRASAD MITRA Date : 14th August, 2008.
The Court : We have perused the order passed by the Tribunal. It appears that the Tribunal has extensively dealt with the matter. We do not find that any substantial question of law is involved which is required to be decided by this Court. Further, the circular issued by the CBDT on 30th November, 2005 stands in the way of admitting the application since it appears that if the tax effect is less than Rs.4 Lacs, no appeal need be filed against the order so passed by the Tribunal. We, therefore, do not find any substantial question of law to admit the application.
Hence, this appeal is dismissed.
All parties concerned are to act on a xerox signed copy of the minutes 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.) (SANKAR PRASAD MITRA, J.) km