Principal Commissioner Of Income Tax 1 ... vs Sawansukha Jewellers Pvt Ltd
2026 Latest Caselaw 2149 Cal/2

Calcutta High Court

Principal Commissioner Of Income Tax 1 ... vs Sawansukha Jewellers Pvt Ltd on 20 March, 2026

Author: Rajarshi Bharadwaj

Bench: Rajarshi Bharadwaj

                                                1


OD - 14
                             IN THE HIGH COURT AT CALCUTTA
                              Special Jurisdiction [Income Tax]

                                        ORIGINAL SIDE
                                           ITAT/24/2026
                                   IA NO: GA/1/2026, GA/2/2026
                        PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA
                                                VS
                                 SAWANSUKHA JEWELLERS PVT LTD

BEFORE :
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
                     And
THE HON'BLE JUSTICE UDAY KUMAR
Date : 20th March, 2026
                                                                                  Appearance :
                                                                     Mr. Prithu Dudheria, Adv.
                                                                                ...for appellant.

                                                               Mr. Pratyush Jhunjhunwala, Adv.
                                                                          Ms. Sruti Datta, Adv.
                                                                       Ms. Shakshi Singhi, Adv.
                                                                               ...for respondent.

The Court : There is a delay of 70 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.1,69,99,299/- for the Assessment Year 2018-19. 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 in this matter and as the taxable

amount is below the monetary limit as prescribed in the Circular No.05/2024 dated

15.3.2024, the appeal and the application [GA/2/2026] stand dismissed.

(RAJARSHI BHARADWAJ, J.)

(UDAY KUMAR, J.) sd/