Gujarat High Court
The Commissioner Of Income Tax-I vs Deepak Nitrite Limited - Opponent(S) on 27 August, 2008
Author: K.A.Puj
Bench: K.A.Puj
TAXAP/516/2008 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 516 of 2008
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THE COMMISSIONER OF INCOME TAX-I - Appellant(s)
Versus
DEEPAK NITRITE LIMITED - Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,MR MANISH R BHATT for
Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE K.A.PUJ
and
HONOURABLE MR.JUSTICE BANKIM.N.MEHTA
Date : 27/08/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE K.A.PUJ)
1. Heard Mr. Manish R. Bhatt, learned Senior Standing Counsel appearing for the Revenue. He has pointed out that the Tax Appeal involving identical questions of law has been admitted by this Court on 7-2-2007 in Tax Appeal No.1102 of 2006 filed by the Revenue in case of the Commissioner of Income-Tax V/s. Alembic Glass Industries Ltd.
In view of above submission, this Tax Appeal is admitted in terms of the following substantial question of law :
HC-NIC Page 1 of 2 Created On Wed Jul 13 00:45:24 IST 2016 TAXAP/516/2008 2/2 ORDER "Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in negating the exclusion of 90% of the receipts of insurance claim and sundry receipts from the profits of the business under Explanation (baa) below Section 80HHC?"
Notice to the other side. Additional paper- book, if any, be prepared within three months from today.
(K.A. Puj, J.) (Bankim N. Mehta, J.) /JVSatwara/ HC-NIC Page 2 of 2 Created On Wed Jul 13 00:45:24 IST 2016