COMMISSIONER OF INCOME TAX, KOL-III, KOL vs. OTS LTD.

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ITA/29/2011HC CalcuttaWBCHCO000113201114 December 2023Bench: HON'BLE JUSTICE SURYA PRAKASH KESARWANI,HON'BLE JUSTICE RAJARSHI BHARADWAJ3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that the appeal filed by the Revenue deserved to be dismissed. This was due to the tax effect being below the minimum prescribed limit as per Circular No. 17/2019.

What were the facts?

The Revenue filed an appeal before the High Court. The tax effect of the appeal was calculated to be Rs. 39,69,298/-. This amount was found to be below the minimum prescribed limit for filing appeals by the Revenue.

What were the issues?

The primary issue was whether the appeal filed by the Revenue should be dismissed on the grounds of low tax effect, considering the departmental circular.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

OD – 8 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction [Income Tax] ORIGINAL SIDE ITA/29/2011 IA NO.GA/1/2010 (Old No.GA/3356/2010)

COMMISSIONER OF INCOME TAX, KOL-III, KOLKATA -Versus- OTS LTD. BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI

And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 14th December, 2023

Appearance : Sri Om Narayan Rai, Adv. Sri Soumen Bhattacharjee, Adv. ..for the appellant.

Sri J.P. Khaitan, Sr. Adv. Sri Kanakendu Chatterjee, Adv. ...for the respondent.

1.

Heard Sri Om Narayan Rai, learned senior standing counsel for the appellant/Income Tax Department and Sri J.P. Khaitan, learned senior counsel assisted by Sri Kanakendu Chatterjee, learned advocate for the respondent/assessee. 2. Pursuant to our order dated 5.12.2023, learned counsel for the appellant has produced before us a computation sheet dated 11.12.2023 sent by Sri Jai Prakash Yadav, ACIT, Circle – 7 (1), Kolkata, which is kept on record. 3. As per the computation sheet, as produced by the learned counsel for the appellant, the tax effect is Rs.39,69,298/-

which is much below the minimum prescribed limit, for filing the appeal by the revenue, in terms of Circular No.17/2019 dated 08.08.2019. Under the circumstances, the appeal deserves to be dismissed on account of tax effect being below the minimum prescribed limit. 4. In view of the aforesaid, the appeal [ITA/29/2011] is dismissed.

(SURYA PRAKASH KESARWANI, J.)

(RAJARSHI BHARADWAJ, J.)

S.Das/

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