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[Cites 1, Cited by 1]

Gujarat High Court

Ito vs M/S. Shre Sponge Steel & Forgings on 29 February, 2016

Bench: Akil Kureshi, Z.K.Saiyed

                O/TAXAP/68/2007                                              ORDER



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           TAX APPEAL  NO. 68 of 2007

         ===================================================
                 ITO, WARD­4(3) BARODA....Appellant(s)
                                 Versus
                   M/S. SHRE SPONGE STEEL & FORGINGS 
                          LTD.....Opponent(s)
         ===================================================
         Appearance:
         MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
         MR SN DIVATIA, ADVOCATE for the Opponent(s) No. 1
         ===================================================
         CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                              and
                HONOURABLE MR.JUSTICE Z.K.SAIYED
          
                           Date : 29/02/2016
                               ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The Revenue's tax appeal has been admitted for  consideration of the following substantial question  of law :

"Whether on the facts and in the circumstances of the  case, the ITAT was right in law to exclude the excise  duty   at   the   time   of   valuation   of   closing   stock   of  finished goods at the end of accounting period?"

Learned   Counsel   for   the   Revenue   candidly  pointed out that this issue is squarely covered by  the decision of the Division Bench of this Court in  the case of Assistant Commissioner of Income Tax Vs.  Narmada Chematur Petrochemicals Limited, [2010] 327  ITR 369 (Guj.) wherein identical issue came up for  consideration, which was answered as under:

Page 1 of 2
HC-NIC Page 1 of 2 Created On Thu Mar 03 01:17:18 IST 2016 O/TAXAP/68/2007 ORDER "Accordingly,   it   is   held   that   the   Tribunal   was  justified in law in excluding the excise duty at the  time   of   valuation   of   the   closing   stock   of   finished  goods   at   the   end   of   the   accounting   period   in   the  light of what is stated hereinbefore. The appeal is  accordingly dismissed with no order as to costs."
In view of the said decision, the question is  decided   against   the   Revenue.   Tax   appeal   is  dismissed.
Sd/­       [AKIL KURESHI, J] Sd/­       [Z.K.SAIYED, J] *** Bhavesh­[pps]*  Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Mar 03 01:17:18 IST 2016