Gujarat High Court
J.R. Dying & Printing Mills Private ... vs The Income Tax Officer on 14 December, 2007
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
TAXAP/1479/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1479 of 2007
======================================
J.R. DYING & PRINTING MILLS PRIVATE LIMITED Appellant(s)
Versus
THE INCOME TAX OFFICER, WARD 1(3) OR SUCCESSOR TO
Opponent(s)
======================================
Appearance :
MR RK PATEL for Appellant(s) : 1,
None for Opponent(s) : 1,
======================================
CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 14/12/2007
ORAL ORDER
Heard learned Counsel for the appellant.
The Appeal is admitted in terms of the following question: "Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law in confirming the levy of interest under section 234B of the Incometax Act, 1961 at Rs.2,69,712/ when no order of charging interest had been made in the assessment order, but the levy was reflected only in the notice of demand issued under section 156 of the Incometax Act, 1961?"
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.) Kailash/B HC-NIC Page 1 of 3 Created On Wed Aug 17 01:30:12 IST 2016 1 of 3 TAXAP/1479/2007 2/2 ORDER HC-NIC Page 2 of 3 Created On Wed Aug 17 01:30:12 IST 2016 2 of 3 O/TAXAP/1479/2007 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 1479 of 2007 [On note for speaking to minutes of order dated 16/02/2016 in O/TAXAP/1479/2007 ] ============================================= J.R. DYING & PRINTING MILLS PRIVATE LIMITED....Appellant(s) Versus THE INCOME TAX OFFICER, WARD 1(3) OR SUCCESSOR TO....Opponent(s) ============================================= Appearance:
MR RK PATEL, ADVOCATE for the Appellant(s) No. 1 MR SUDHIR M MEHTA, ADVOCATE for the Opponent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 12/08/2016 ORAL ORDER (PER : HONOURABLE MR.JUSTICE M.R. SHAH) In the cause title of the Tax Appeal No.1479/2007 instead of "Nitin Mehta", name of "Sudhir Mehta" be shown.
Present note for speaking to minutes is disposed of.
Sd/ (M.R. SHAH, J.) Sd/ (S.H. VORA, J.) Ajay Page 1 of 1 HC-NIC Page 3 of 3 Created On Wed Aug 17 01:30:12 IST 2016 3 of 3