Gujarat High Court
Dcit vs Shri Fabs India Pvt. Ltd. Opponent(S) on 27 February, 2008
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
TAXAP/974/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 974 of 2007
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DCIT, CC2, BARODA NOW REPRESENTED BY THE COMMISSIONE
Appellant(s)
Versus
SHRI FABS INDIA PVT. LTD. Opponent(s)
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Appearance :
MR KM PARIKH for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 27/02/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following questions: "I. Whether the ITAT was right in law and on facts in holding that the cash of Rs.2 Lac deposited in the bank account, which was not recorded in the books of account was satisfactorily explained in terms of Section 69 by assessee despite the fact of admission by the assessee u/s.132(4)?
II. Whether the ITAT was right in law and on facts in deleting the addition of Rs.20.57 Lac on the ground that ChapterXIV B nowhere provides that provisions of Section 145 would be applicable in computing undisclosed income in block assessment?"
Issue notice to the other side. Paper book be filed within 3 months. List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) binoy HC-NIC Page 1 of 1 Created On Thu Jun 23 02:24:29 IST 2016