Gujarat High Court
The Principal Commissioner Of Income ... vs Komal Amin Exports (P) Ltd on 20 October, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/TAXAP/753/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 753 of 2015
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THE PRINCIPAL COMMISSIONER OF INCOME TAX-2....Appellant(s)
Versus
KOMAL AMIN EXPORTS (P) LTD.,....Opponent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 20/10/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mrs. Mauna Bhatt, learned senior standing counsel for the appellant.
Admit. The following substantial question of law arises for consideration.
"Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal has substantially erred in deleting the addition of Rs.95,01,945/- made on account of disallowance of expenses of bogus purchase of grey cloth?"
(HARSHA DEVANI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Oct 22 02:19:59 IST 2015 O/TAXAP/753/2015 ORDER (A.G.URAIZEE,J) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Oct 22 02:19:59 IST 2015