Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 1]

Gujarat High Court

Pr.Commissioner Of Income ... vs M/S.Jigna ... on 28 June, 2016

Author: Akil Kureshi

Bench: Akil Kureshi, A.J. Shastri

                   O/TAXAP/209/2016                                              ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                  TAX APPEAL NO. 209 of 2016

         ==========================================================
               PR.COMMISSIONER OF INCOME TAX-VADODARA-1....Appellant(s)
                                      Versus
                        M/S.JIGNA CONSTRUCTION....Opponent(s)
         ==========================================================
         Appearance:
         MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
         ==========================================================

             CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                    and
                    HONOURABLE MR.JUSTICE A.J. SHASTRI

                                       Date : 28/06/2016


                                        ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)   Counsel  for the  Revenue  submitted  that  the  CIT(Appeals)  in a revision petition filed by the assessee in exercise of powers  under section 264 of the Income Tax Act, had granted benefit of  the expenditure  to the assessee  for the assessment  year 2008­ 2009, when TDS was deposited. Subsequently, the assessee filed  application   for   rectification   basing   reliance   on   the   amendment  made in section 40(a)(ia) with effect from 1.4.2010 and claimed  the   expenditure   for   the   assessment   year   2007­2008   itself.   He  submitted   that   once   the   revision   petition   of   the   assessee   was  entertained   and   effect   of   the   revisional   order   of   the  Commissioner  was  granted,  it was  thereafter,  not  open  for the  Assessing   Officer   to   entertain   a   rectification   application   and  therefore,  such  application  was rightly  rejected,  which  order of  the Assessing Officer was upheld by CIT(Appeals). The Tribunal  Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jun 30 02:19:07 IST 2016 O/TAXAP/209/2016 ORDER therefore,   committed   an   error   in   allowing   the   appeal   of   the  assessee.

  Notice of final disposal, returnable on 18.7.2016.

(AKIL KURESHI, J.) (A.J. SHASTRI, J.) raghu Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jun 30 02:19:07 IST 2016