Calcutta High Court
C.I.T vs Shri Vikash Behal on 3 September, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
ITAT No. 178 OF 2010
GA No.2319 of 2010
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
C.I.T., KOLKATA-XVII, KOLKATA
Versus
SHRI VIKASH BEHAL
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
The Hon'ble JUSTICE KANCHAN CHAKRABORTY
Date : 3rd September, 2010.
The Court :- The appeal is admitted on the following substantial question of law in
respect of the assessment year 2005-06;-
i) Whether the Learned Income Tax Appellate Tribunal, 'C' Bench, Kolkata
has erred in law in the facts and circumstances of the case in not
interfering with the order of the CIT(A) in treating the receipt of
Rs.15,25,000/- as long term capital gain and allowing exemption u/s.54EC
of the Act ?
The appellant shall file requisite number of paper books within two months from
date.
Let Notice-of-Appeal shall be served upon the respondents by the Department
concerned on usual course.
Accordingly the application is disposed of. All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) (KANCHAN CHAKRABORTY, J.) GH.