Bombay High Court
Pr. Commissioner Of Income Tax, ... vs Cornetstene Estate Development ... on 4 January, 2019
Bench: Akil Kureshi, M.S. Karnik
2. os itxa 1219-16.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INCOME TAX APPEAL NO. 1219 OF 2016
Pr. Commissioner of Income-Tax, Central-1 .. Appellant
Versus
Cornetstene Estate Development Pvt Ltd .. Respondent
...................
Mr. Suresh Kumar for the Appellant
...................
CORAM : AKIL KURESHI &
M.S. KARNIK, JJ.
DATE : JANUARY 4, 2019.
P.C.:
1. Income Tax Appeal is admitted for consideration of following substantial question of law:-
"Whether in the facts and in the circumstances of the case and in law, the Tribunal is justified in deleting penalty u/S. 271(1)(c) of the I.T. Act, without appreciating the fact that the assessee is deemed to have concealed income in view of Explanation 5A to Section 271(1)
(c) of the I.T. Act?"
2. Registry is directed to communicate copy of this order to the Tribunal. This would enable the Tribunal to keep papers and the proceedings relating to the present appeal available, to be produced when sought for by the Court.
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2. os itxa 1219-16.doc
3. To be heard along with Income Tax Appeal No. 809 of 2016.
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