Gujarat High Court
Radhakrishna Gold Jewellary P Ltd vs Jt Commissioner Of Income ... on 2 November, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/TAXAP/804/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 804 of 2015
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RADHAKRISHNA GOLD JEWELLARY P LTD.,....Appellant(s)
Versus
JT COMMISSIONER OF INCOME TAX....Opponent(s)
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Appearance:
MR SN DIVATIA, ADVOCATE for the Appellant
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 02/11/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. S. N. Divatia, learned advocate for the appellant.
Admit. The following substantial question of law arises for consideration :
"Whether on the facts and in the circumstances of the case as well as in law, the findings recorded by the Income Tax Appellate Tribunal while upholding the addition of Rs.26,68,441/- towards alleged excess stock of gold are perverse?"
(HARSHA DEVANI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Nov 03 02:35:13 IST 2015 O/TAXAP/804/2015 ORDER (A.G.URAIZEE,J) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Nov 03 02:35:13 IST 2015