IN THE MATTER OF: CIT, KOLKATA XX vs. KALIN DUTTA

OD-9 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income Tax) ORIGINAL SIDE ITA/108/ 2012 CIT, KOLKATA-XX Versus KALIN DUTTA BEFORE: The Hon'ble JUSTICE T. S. SIVAGNANAM AND The Hon’ble JUSTICE ANANDA KUMAR MUKHERJEE Date : January 7, 2022. [Via Video Conference] Appearance: Mr. Madhu Jana, Adv. Mr. Ananda Sen, Adv. The Court : This appeal has been filed by the Revenue under Section 260A of the Income Tax Act, 1961 challenging the order passed by the Income Tax Appellate Tribunal, Kolkata. The appellant/department has submitted that the tax effect involved in this appeal is lesser than the threshold limit fixed by the Central Board. In the light of the said submission, the appeal stands dismissed on the ground of low tax effect. The substantial questions of law are left open. (T. S. SIVAGNANAM, J.) (ANANDA KUMAR MUKHERJEE, J.) pa/RS