COMMISSIONER OF INCOME TAX ,KOLKATA-XVII vs. SHRI ARJUN BHOWMICK

O-59 ITA/21/2013 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (Income Tax) ORIGINAL SIDE COMMISSIONER OF INCOME TAX, KOLKATA-XVII -Versus- SHRI ARJUN BHOWMICK BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 5th December, 2023 Appearance: Mr. Soumen Bhattacharjee, Adv. ...for the appellant. The Court : This appeal relates to assessment year 2006-07. Learned standing counsel for the Income Tax Department/appellant states that in this case, the tax effect involved is less than the monetary limit for filing appeal as prescribed in Circular No.17/2019 dated 08.08.2019 and, therefore, this appeal may be dismissed. In view of the aforesaid, the appeal is dismissed. (SURYA PRAKASH KESARWANI, J.) (RAJARSHI BHARADWAJ, J.) As.