Gujarat High Court
Pr. Commissioner Of Income Tax vs Rsa Digi Prints....Opponent(S) on 6 September, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
O/TAXAP/470/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 470 of 2017
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PR. COMMISSIONER OF INCOME TAX, VADODARA....Appellant(s)
Versus
RSA DIGI PRINTS....Opponent(s)
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Appearance:
MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Counsel for the Revenue submitted that the assessment for the assessment year 201011 was carried out under section 143(3) of the Income Tax Act, 1961 ('the Act' for short) in which, the Assessing Officer made disallowance of interest expenditure of Rs.4,97,915/. This was confirmed by the Commissioner of Income Tax (Appeals). The Tribunal, in the appeal by the assessee, deleted the disallowance relying upon the observations in the earlier paras of the impugned judgment which related to the legality of the assessment under section 153A of the Act pertaining to Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Sep 10 05:42:49 IST 2017 O/TAXAP/470/2017 ORDER other assessment years. The Assessing Officer had noted that the payee had claimed that no such interest was received from the assessee.
2. NOTICE for final disposal, returnable on 04.10.2017.
(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Sep 10 05:42:49 IST 2017