Gujarat High Court
Principal Commissioner Of Income Tax, ... vs Vinod J Patel on 6 August, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/542/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 542 of 2019
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PRINCIPAL COMMISSIONER OF INCOME TAX, SURAT 1
Versus
VINOD J PATEL
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Appearance:
MRS KALPANAK RAVAL(1046) for the Appellant(s) No. 1
for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 06/08/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) This Tax Appeal is admitted on the following question of law:
"Whether, on the facts and in the circumstances of the case and in law, the Income Tax Appellate Tribunal is right in upholding the decision of CIT(A) deleting the penalty u/s. 271AAA of the I.T. Act?"
To be heard with the Tax Appeal No.174 of 2019.
(J. B. PARDIWALA, J) (A. C. RAO, J) CHANDRESH Page 1 of 1 Downloaded on : Wed Aug 07 21:45:20 IST 2019