PRINCIPAL COMMISSIONER OF INCOME TAX - 17, KOLKATA vs. SRI GOBINDA CHANDRA PAUL

ORDER OD – 1 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/43/2015 PRINCIPAL COMMISSIONER OF INCOME TAX – 17, KOLKATA VERSUS SRI GOBINDA CHANDRA PAUL BEFORE: The Hon'ble Justice SURYA PRAKASH KESARWANI The Hon'ble Justice RAJARSHI BHARADWAJ Date : 4th December 2023. Appearance: Mr. Prithu Dudheria, Advocate … for appellant. 1. This appeal relates to assessment year 2007-08. 2. Learned senior 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. 3. In view of the aforesaid, the appeal is dismissed. (SURYA PRAKASH KESARWANI, J.) (RAJARSHI BHARADWAJ, J.) S. Kumar