Gujarat High Court
Commissioner Of Income Tax vs Amrutlal Ravjibhai Patel Opponent(S) on 14 December, 2007
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
TAXAP/819/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 819 of 2007
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
AMRUTLAL RAVJIBHAI PATEL Opponent(s)
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Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 14/12/2007
ORAL ORDER
Heard learned Counsel for the appellant.
The Appeal is admitted in terms of the following question: "Whether the Appellate Tribunal is right in upholding the order of the CIT (A) on the issue of allowability of deduction out of Incentive Bonus forming part of salary without appreciating the fact that the asessee has received reimbursement of expenses separately which have not been included in salary income?"
Issue notice to the other side. Paper book be filed within 3 months.
List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) [sn devu]pps/B TAXAP/819/2007 2/2 ORDER