Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Director Of Income Tax (International ... vs Niko Resources Ltd. ­ Opponent(S) on 23 March, 2009

Author: K.S.Radhakrishnan

Bench: K.S.Radhakrishnan

         TAXAP/781/2008                                 1/2                                               ORDER


                          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       TAX APPEAL No. 781 of 2008


         ============================================= 
            DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION) ­ Appellant(s)
                                          Versus
                              NIKO RESOURCES LTD. ­ Opponent(s)
         ============================================= 
         Appearance :
         MRS MAUNA M BHATT for Appellant(s) : 1,
         None for Opponent(s) : 1,
         ============================================= 
             CORAM :  HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN

                          and

                          HONOURABLE MR.JUSTICE AKIL KURESHI



                                             Date : 23/03/2009 

                                                 ORAL ORDER 

(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellant.  Admit.

Issue   notice   to   the   respondent   on   the   following   substantial  questions of law. 

"(A) "Whether the Income Tax Appellate Tribunal was right   in law in holding that the term 'mineral oil' referred to in sub­ section (9) of section 80­IB of the Income Tax Act includes   'natural gas'?"

(B)   "Whether   on   the   facts   and   circumstances   of   the   case,   Income Tax Appellate Tribunal was right in law in holding   that   'each   well   or   a   cluster   of   wells,   in   a   block'   can   be   classified   as   a   "separate   undertaking"   for   the   purposes   of   deduction under sub­section (9) of section 80­IB of the Income   tax Act, 1961 ?"

HC-NIC Page 1 of 2 Created On Sat Jun 18 02:21:20 IST 2016 TAXAP/781/2008 2/2 ORDER (C)   "Whether   on   the   facts   and   circumstances   of   the   case,   Income Tax Appellate Tribunal was right in law in holding   that   the   undertaking   H­2   was   eligible   for   deduction   under   sub­section (9) of section 80­IB of the Income tax Act,1961?"

(D)"Whether   on   the   facts   and   circumstances   of   the   case,   Income Tax Appellate Tribunal was right in law in holding   that the claim of deduction under sub­section (9) of section   80­IB of the Income tax Act was allowable notwithstanding   that  no  such   claim made  in,  and no  audit  report in  Form   10CCB and no separate profit and loss account in respect of   the undertaking was filed along with, the return or during   assessment proceedings?"

(E)"Whether   on   the   facts   and   circumstances   of   the   case,   Income Tax Appellate Tribunal was right in law in treating   the gas separator & flood light as "plant and machinery" and   accordingly allowing the depreciation at the rate of twenty­ five percent?""

 

     (K.S. RADHAKRISHNAN, C.J.)     (AKIL KURESHI, J.)  kailash  HC-NIC Page 2 of 2 Created On Sat Jun 18 02:21:20 IST 2016