ITO (INTERNATIONAL TAXATION) WARD- KOLKATA, KOLKATA vs. M/S. DIC FINE CHEMICALS PVT. LTD., KOLKATA

This appeal preferred by the revenue is against the order of the Ld. CIT(A)-22, Kolkata dated 23.02.2017 for AY 2014-15.

At the outset itself, the Ld. Counsel for the assessee Shri Akkal Dudhwewala, FCA pointed out that this is a revenue appeal and the tax effect involved in this appeal of revenue is Rs.48,25,498/- which is less than Rs. 50 lacs, therefore, the revenue should either withdraw the appeal or it should be dismissed as withdrawn and cited the CBDT circular No. 17/2019 dated 08.08.2019. Therefore, we taking note that the tax effect involved in this appeal of the revenue is less than Rs.50 lacs, we treat the revenue appeal to fall in the ken of CBDT circular (supra) and so we dismiss it as withdrawn. However, the revenue is at liberty to prefer Misc. Application to recall this order provided it falls under any of the exception clauses cited in the CBDT Circular (supra). 3. In the result, the appeal of revenue is dismissed. Order is pronounced in the open court on 16 October, 2019.