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Gujarat High Court

Principal Commissioner Of Income Tax-7 vs Japan International.....Opponent(S) on 8 August, 2017

Author: Akil Kureshi

Bench: Akil Kureshi, Biren Vaishnav

                 O/TAXAP/518/2017                                                  ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    TAX APPEAL NO. 518 of 2017
         ==========================================================
               PRINCIPAL COMMISSIONER OF INCOME TAX-7....Appellant(s)
                                     Versus
                        JAPAN INTERNATIONAL.....Opponent(s)
         ==========================================================
         Appearance:
         MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                         Date : 08/08/2017


                                          ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)

1. Revenue is in appeal against the judgment of the  Income Tax Appellate Tribunal dated 09.12.2016 raising  following questions for our consideration:

"[A] Whether the Appellate Tribunal is right   in law and on facts in deleting disallowance   of manufacturing expenses of Rs.40,41,029/­?
[B] Whether   the   Appellate   Tribunal   is   right  in law and on facts in deleting disallowance   of   Rs.23,23,256/­   i.e.   10%   out   of   aggregate  manufacturing expenses of Rs.2,32,32,560/­?
[C] Whether   the   Appellate   Tribunal   has  substantially erred in law and on facts in not   considering   relevant   facts   therefore  perverse?"

2. Having heard learned counsel for the Revenue and  Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Aug 21 10:28:50 IST 2017 O/TAXAP/518/2017 ORDER having   perused  the   orders   on   record,   we   notice   that  the   Revenue   has   disputed   two   additions   of  manufacturing expenses of  Rs.40.41 lakhs  and further  manufacturing expenses of Rs.23.23 lakhs by way of ad­ hoc   disallowance,   which   came   to   be   deleted   by   the  Commissioner of Income Tax (Appeals) and the Tribunal.  The   Appellate   Commissioner   and   the   Tribunal  concurrently   on   facts   held   that   the   assessee   had  provided   sufficient   evidence   to   accept   the  expenditure.   The payments were made through account  payee cheques. Names, addresses, PAN and confirmation  letters of the recipients were produced.   That being  the position, no question of law arises.   Tax Appeal  is dismissed.  

(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Aug 21 10:28:50 IST 2017