COMMISSIONER OF INCOME TAX, KOLKATA XII, KOLKATA vs. SRI ARUN KUMAR SARAOGI
ITA/171/2011HC CalcuttaWBCHCO003917201116 February 2022Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA1 pages
No AI summary yet for this judgment.
OD – 6 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/171/2011 COMMISSIONER OF INCOME TAX, KOLKATA-XII, KOLKATA VS. SRI ARUN KUMAR SARAOGI BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM A N D THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : February 16, 2022. [Via Video Conference] The Court : This appeal has been filed by the revenue challenging the order passed by the Income Tax Appellate Tribunal, Kolkata. The revenue has stated that the appeal is not being pursued on account of low tax effect. Accordingly, the appeal is dismissed on the said ground. Questions of law suggested are left open. (T. S. SIVAGNANAM, J.) (HIRANMAY BHATTACHARYYA, J.) RS/GH
Recent GST High Court judgments
Search GST case law →- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- Anisha Busa vs. Sibar Institute Of Dental SciencesAndhra Pradesh · 27 Oct 2026
- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- M/S. Sikka Motors PVT LTD vs. Union Of INDIA & Anr.Delhi · 27 Oct 2026
- Shri Yaras Suresh Babu Prabhu Kumar vs. The Union Of INDIATelangana · 27 Oct 2026