Calcutta High Court
Principal Cit-2 vs M/S. Texmaco Rail And Engineering Ltd on 27 September, 2019
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD-8 ITAT No. 64 of 2019 GA No. 595 of 2019 GA No. 596 of 2019 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE PRINCIPAL CIT-2, KOLKATA Versus M/S. TEXMACO RAIL AND ENGINEERING LTD.
Before:
The Hon'ble Justice I. P. MUKERJI And The Hon'ble Justice MD. NIZAMUDDIN Date: 27th September 2019 Appearance:
Mr. Debashis Chowdhury, Adv.
Mr. Akhilesh Gupta, Adv.
The Court: Mr. Chowdhury, learned counsel for the appellant submits that the tax effect is below Rs. 1 crore.
By virtue of the circular of the Central Board of Direct Taxes dated 11th July 2018 read with the circular dated 8th August, 2019 and the clarification dated 20th August, 2019, the appellant cannot proceed with the appeal.
Accordingly, this appeal (ITAT No. 64 of 2019) and the connected applications (GA No. 595 of 2019 and GA 596 of 2019) are dismissed as not pressed.
Interim order, if any, is vacated.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) cs.