Rajasthan High Court - Jaipur
Pr. Commissioner Of Income Tax - Central vs Dinesh Kumar Agarwal on 16 July, 2019
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 352/2018
Pr. Commissioner Of Income Tax - Central
----Appellant
Versus
Dinesh Kumar Agarwal
----Respondent
For Appellant(s) : Mr. Siddharth Bapna For Respondent(s) :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 16/07/2019 The defect No.1 pointed by the office is waived. Following question of law arises for consideration in this appeal:-
"Whether the ITAT erred in holding that imposition of penalty under Section 271AAB of the Income Tax Act, 1961 was in accordance with law in the circumstances of this case?."
Admit.
Issue notice of the appeal to the respondent, returnable by 4th September, 2019.
(SANJEEV PRAKASH SHARMA),J (S. RAVINDRA BHAT),CJ FATEH RAJ BOHRA /6 Ramesh Vaishnav (Downloaded on 01/09/2019 at 07:36:04 PM) Powered by TCPDF (www.tcpdf.org)