Gujarat High Court
Principal Commissioner Income Tax, ... vs M/S J. B. And Brothers Pvt. Ltd. on 29 July, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/518/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 518 of 2019
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PRINCIPAL COMMISSIONER INCOME TAX, SURAT 1
Versus
M/S J. B. AND BROTHERS PVT. LTD.
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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 : 29/07/2019
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 under section 271AAA of the I.T Act ?
To be heard along with the Tax Appeal No. 174/2019.
(J. B. PARDIWALA, J) (A. C. RAO, J) MARY VADAKKAN Page 1 of 1 Downloaded on : Wed Jul 31 21:21:56 IST 2019