Gujarat High Court
Prin. Commissioner Of Income Tax ... vs Bardoli Vibhag Gram Vikas Co-Op. Credit ... on 5 February, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
O/TAXAP/834/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT
AHMEDABAD
TAX APPEAL No. 834 of 2017
==============================================================
PRIN. COMMISSIONER OF INCOME TAX SURAT-2,....Appellant(s)
Versus
BARDOLI VIBHAG GRAM VIKAS CO-OP. CREDIT SOCIETH
LTD.....Opponent(s)
==============================================================
Appearance :
Mr NIKUNT RAVAL for Mrs KALPANAK RAVAL, ADVOCATE for the
Appellant
Mrs MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
==============================================================
CORAM: HONOURABLE Mr. JUSTICE AKIL
KURESHI
and
HONOURABLE Mr. JUSTICE B.N. KARIA
5th February 2018
ORAL ORDER (PER : HONOURABLE Mr. JUSTICE AKIL KURESHI)
Tax Appeal is admitted on the following re-framed question of law :
"Whether in the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in confirming the decision of CIT [A] who had interfered with the decision of Assessing Officer holding that the respondent- assessee could claim deduction Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Feb 05 23:00:55 IST 2018 O/TAXAP/834/2017 ORDER under Section 80P[2] of the Income- tax Act, 1961 on the net income of interest and not gross ?"
[AKIL KURESHI, J.] [B.N. KARIA, J.] Prakash Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Feb 05 23:00:55 IST 2018