COMMISSIONER OF INCOME TAX, KOL vs. THE PEERLESS GENERAL FINANCE & INVESTMENT CO. LTD.

ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE IA No.GA/1/2019 (Old No.GA/2328/2019) In ITA/307/2009 COMMISSIONER OF INCOME TAX, KOLKATA Versus THE PEERLESS GENERAL FINANCE & INVESTMENT CO. LTD. BEFORE: The Hon'ble JUSTICE I.P. MUKERJI -And- The Hon’ble JUSTICE KAUSIK CHANDA Date : 14th December, 2020.

Mr. P.K. Bhowmick, Adv. … for the appellant Mr. A. Chatterjee with Mr. G.R. Sharma, Adv. … for the respondents Mr. P.K. Bhowmick, learned counsel for the appellant/revenue, submits on instruction that the tax effect in this appeal is below Rs.1 crore. In those circumstances, according to the existing circular of the Central Government, the appellant cannot proceed with the appeal. The appeal is accordingly dismissed as not pressed.

(I.P. MUKERJI, J.) (KAUSIK CHANDA, J.) K. Banerjee A.R. [C.R.]