Gujarat High Court
Principal Commissioner Of Income Tax - 4 vs M/S Torrent Private Limited on 9 October, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/1231/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL No. 1231 of 2018
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PRINCIPAL COMMISSIONER OF INCOME TAX - 4
Versus
M/S TORRENT PRIVATE LIMITED
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Appearance :
Mr MANISH R BHATT, Sr Advocate with Mrs MAUNA M BHATT, Advocate for
PETITIONER
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Mr. JUSTICE B.N. KARIA
9th October 2018
ORAL ORDER (PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
Tax Appeal is admitted for consideration of following substantial question of law :
"Whether the Appellate Tribunal is correct in law on facts of the case in allowing the relief of Rs. 4,85,705/= out of disallowance of Rs. 2,43,82,266/= made under Section 14A applying Rule 8D under normal provisions of the Act ?"
To be heard with Tax Appeal No. 1228 of 2018.
[Akil Kureshi, J.] [B.N Karia, J.] Prakash Page 1 of 1