Calcutta High Court
Commissioner Of Income Tax vs Shri Arijit Mitra on 10 August, 2016
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
ITA NO.35 OF 2012
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION(INCOME-TAX)
ORIGINAL SIDE
COMMISSIONER OF INCOME TAX, KOLKATA-III
Versus
SHRI ARIJIT MITRA
BEFORE:
The Hon'ble JUSTICE GIRISH CHANDRA GUPTA
The Hon'ble JUSTICE ARINDAM SINHA
Date : 10th August, 2016.
MRS.SOMA CHATTERJEE,ADVOCATE FOR APPELLANT
MR.R.K.MURARKA, MRS.SUTAPA ROYCHOWDHURY, ADVOCATES FOR RESPONDENT
The Court : Mrs. Chatterjee, learned advocate appearing for the revenue/appellant submitted that the tax effect in the appeal is less than Rs.20 lakhs. Regard being had to the Circular No.21/2015[F.No.279/MISC.142/2007-ITJ (PT.)], dated 10-12-2015, by which the Board has directed that the appeals involving tax effect upto Rs.20 lakhs shall not be pressed, she submitted that in view of the aforesaid circular, she has instruction not to press the appeal.
The appeal is, therefore, dismissed as not pressed.
(GIRISH CHANDRA GUPTA,J.) (ARINDAM SINHA, J.) sb.