Gujarat High Court
Adani Exports Ltd vs Deputy Commissioner Of Income ... on 1 September, 2014
Author: Harsha Devani
Bench: Harsha Devani, Sonia Gokani
O/TAXAP/909/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 909 of 2014
With
TAX APPEAL NO. 886 of 2014
TO
TAX APPEAL NO. 889 of 2014
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ADANI EXPORTS LTD....Appellant(s)
Versus
DEPUTY COMMISSIONER OF INCOME TAX....Opponent(s)
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Appearance:
MR SN SOPARKAR, SR. ADVOCATE with MR B S SOPARKAR, ADVOCATE
for the Appellant
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 01/09/2014
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. S. N. Soparkar, learned Senior Advocate for the appellant in each of these appeals.
Admit. The following substantial question of law arises for consideration:
"Whether in the facts and circumstances of the case, Page 1 of 2 O/TAXAP/909/2014 ORDER the Income Tax Appellate Tribunal was right in law in allowing deduction under section 80-HHC of the Income Tax Act, 1961 for marine division only after reducing the trading loss in marine division from 90% of export incentive received by the appellant for marine division?"
(HARSHA DEVANI, J.) (MS SONIA GOKANI, J.) parmar* Page 2 of 2