COMMISSIONER OF INCOME TAX, KOLKATA-I, KOLKATA vs. M/S. MAITHAN ISPAT LTD.

ORDER OD – 58 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/59/2022 COMMISSIONER OF INCOME TAX, KOLKATA-I, KOLKATA VERSUS M/S. MAITHAN ISPAT LIMITED BEFORE: The Hon'ble Justice SURYA PRAKASH KESARWANI The Hon'ble Justice RAJARSHI BHARADWAJ Date : 12th December 2023. Appearance: Mr. Soumen Bhattacharjee, Advocate … for appellant. 1. This appeal relates to assessment year 2007-08. 2. Learned 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