Calcutta High Court
Principal Commissioner Of Income Tax-4 vs National Textile Corporation (Wbabo) ... on 3 February, 2020
Author: I. P. Mukerji
Bench: I. P. Mukerji, Md. Nizamuddin
O - 12
ORDER SHEET
ITAT 190 of 2019
GA 2903 of 2019
GA 2904 of 2019
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA
Versus
NATIONAL TEXTILE CORPORATION (WBABO) LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE MD. NIZAMUDDIN Date : 3rd February, 2020.
For Appellant : Mr. S. N. Dutta, Adv.
Mr. A. Bhowmik, Adv.
Mrs. P. Banerjee, Adv.
The Court :- Mr. Dutta, 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.190 of 2019) and the connected applications (GA No.2903 of 2019 and GA No.2904 of 2019) are dismissed as not pressed.
Interim order, if any, is vacated.
(I. P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) A Dey