Principal Commissioner Of Income Tax 1 ... vs Vasa Commercial Pvt Ltd
2026 Latest Caselaw 2034 Cal/2

Calcutta High Court

Principal Commissioner Of Income Tax 1 ... vs Vasa Commercial Pvt Ltd on 18 March, 2026

Author: Rajarshi Bharadwaj

Bench: Rajarshi Bharadwaj

                                               1



OD - 26
                             IN THE HIGH COURT AT CALCUTTA
                              Special Jurisdiction [Income Tax]

                                        ORIGINAL SIDE
                                          ITAT/250/2025
                                   IA NO: GA/1/2026, GA/2/2026
                        PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA
                                                VS
                                    VASA COMMERCIAL PVT LTD

BEFORE :
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
                     And
THE HON'BLE JUSTICE UDAY KUMAR
Date : 18th March, 2026
                                                                                  Appearance :
                                                                     Mr. Prithu Dudheria, Adv.
                                                                                ...for appellant.

                                                                 Mr. Subash Agarwal, Adv. (VC)
                                                                              ...for respondent.

The Court : There is a delay of 42 days in filing the appeal. We are satisfied with

the explanation offered for not preferring the appeal within time. Therefore, the delay is

condoned. The application is allowed.

IA No.GA/1/2026 is disposed of.

Learned counsel appearing for the appellant submits that the tax effect in the

instant appeal is Rs.10,60,150/- for the Assessment Year 2012-13. Although the tax effect

in the instant case is less than the prescribed limit of CBDT Circular but the instant case

falls under the exceptional clause (h) of Para No.3.1 of the CBDT's latest Circular

No.05/2024 dated 15.03.2024.

Perused the application and the impugned order of assessment as well as the

Tribunal's order dated 17th March, 2025. We do not find any application of the

exceptional clause which may merit for consideration of the matter which is below the

monetary limit as prescribed in the Circular No.05/2024 dated 15.3.2024.

Thus, the appeal and the application [GA/2/2026] stand dismissed.

(RAJARSHI BHARADWAJ, J.)

(UDAY KUMAR, J.) sd/