Gujarat High Court
Gujarat Power Corporation Ltd vs Assistant Commissioner Of Income Tax ... on 1 October, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/1756/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1756 of 2008
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GUJARAT POWER CORPORATION LTD Appellant(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX Opponent(s)
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Appearance :
MR SN SOPARKAR SR ADVOCATE WITH MS VAIBHAVI PARIKH, MS SWATI
SOPARKAR for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 01/10/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellant. Admit.
Issue notice of admission to the respondent on the following substantial questions of law.
"(i) Whether the interest of Rs.27.86 lakhs is the income of the appellant or of the Government of Gujarat?
(ii) Whether, in the facts and circumstances of the case the Income Tax Appellate Tribunal was right in law in including the sum of Rs.898.42 lakhs received as signature bonus in the total income of the appellant?"
Post the Appeal with Tax Appeal No.306 of 2004.
(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) kailash