Gujarat High Court
Principal Commissioner Of Income Tax, ... vs M/S Krish Corporation on 5 August, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/540/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 540 of 2019
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PRINCIPAL COMMISSIONER OF INCOME TAX, SURAT 1
Versus
M/S KRISH CORPORATION
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Appearance:
MRS KALPANAK RAVAL(1046) for the Appellant(s) No. 1
for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 05/08/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) This Tax Appeal is ADMITTED on the following substantial question of law :
"Whether, on the facts and in the circumstances of the case and in law, the Income Tax Appellate tribunal is right in upholding the decision of CIT(A) in deleting the penalty u/s. 271AAA of the I.T. Act ?"
To be heard alongwith the Tax Appeal No.518 of 2019. Notify both these Tax Appeals for final hearing on 27th August, 2019, on top of the Board.
(J. B. PARDIWALA, J) (A. C. RAO, J) Dolly Page 1 of 1 Downloaded on : Mon Aug 05 20:18:15 IST 2019