Calcutta High Court
Principal Commissioner Of Income Tax-4 vs Vamshi Chemical Limited on 16 July, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET
GA 206/2017; ITAT 23/2017; GA 207/2017
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
INCOME TAX
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX-4,KOLKATA
Versus
VAMSHI CHEMICAL LIMITED.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA Date : 16th July, 2018.
Mr. R.N. Sinha, Adv.
The Court : Mr. Sinha, learned counsel for the appellant, brings to our notice paragraph 14 of the stay petition which records that the aggregate tax in the instant case is reported as Rs.22,03,300/-.
Having regard to Circular no.3 of 2018 issued by the Central Board of Direct Taxes bearing P. NO.279/Misc.142/2007-ITJ(Pt), dated 11th July, 2018, the tax effect being below Rs.50 lakhs, the appeal along with the connected stay petition and the application for condonation of delay are dismissed as withdrawn.
(ANIRUDDHA BOSE, J.) (MOUSHUMI BHATTACHARYA, J.) tk