Gujarat High Court
Commissioner Of Income Tax vs Maxima Systems Ltd Opponent(S) on 27 December, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/2587/2010 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 2587 of 2010
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
MAXIMA SYSTEMS LTD Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,
MRS SWATI SOPARKAR for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 27/12/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax appeal is admitted for consideration of following substantial question of law:
"Whether on the facts and in the circumstances of the case and in law the Hon'ble ITAT has erred in setting aside the order of the Authorities below and directed the A.O. to levy penalty U/s. 271(1)(c) on tax on total assessed income i.e. Rs. 3,28,357/, even though the total concealed income of the assessee is amount to Rs. 61,03,790/ in view of the amendment brought by the Finance Act 2002 w.e.f. 01.04.2003?"
Ms. Mauna Bhatt waives service of notice of admission for respondentassessee. To be placed for hearing on 25.01.2012.
[AKIL KURESHI, J.] [SONIA GOKANI, J.] JYOTI HC-NIC Page 1 of 1 Created On Sat Aug 13 03:29:35 IST 2016