Gujarat High Court
Pr.Commissioner Of Income Tax-Iv vs Schutz Dishman Bio Tech ... on 15 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/TAXAP/853/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 853 of 2015
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PR.COMMISSIONER OF INCOME TAX-IV....Appellant(s)
Versus
SCHUTZ DISHMAN BIO TECH PVT.LTD.....Opponent(s)
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Appearance:
MR NITIN K MEHTA, SENIOR STANDING COUNSEL for the Appellant(s) No.
1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 15/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Nitin K. Mehta, learned Senior Standing Counsel, for the appellant.
Admit.
The following substantial questions of law arise for consideration.
"(A) Whether the Income Tax Appellate Tribunal is right in law and on facts in deleting the addition of Rs. 1,58,88,008/- made on account of adjustment to the arms length price on transfer pricing?Page 1 of 2
HC-NIC Page 1 of 2 Created On Wed Feb 17 02:31:49 IST 2016 O/TAXAP/853/2015 ORDER (B) Whether the Income Tax Appellate Tribunal is right in law and on facts in deleting the addition of Rs. 2,49,98,986/- and Rs. 84,61,907/- made on account of unexplained investment in purchase of raw materials?
(C) Whether the Income Tax Appellate Tribunal is right in law and on facts in deleting the disallowance of Rs. 29,11,419/- made on account of interest expenditure under section 36(1)(iii) of the Act?"
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Feb 17 02:31:49 IST 2016