Gujarat High Court
Commissioner Of Income TaxIi vs Gayatri Dairy Products Pvt Ltd on 16 March, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
OJCA/12520/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION No. 125 of 2009
With
TAX APPEAL No. 107 of 2009
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COMMISSIONER OF INCOME TAXII Applicant(s)
Versus
GAYATRI DAIRY PRODUCTS PVT LTD Respondent(s)
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Appearance :
MRS MAUNA M BHATT for Applicant(s) : 1,
None for Respondent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 16/03/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) ORDER IN TAX APPEAL:
Heard learned counsel for the appellant. Admit.
Issue notice to the respondent on the following substantial question of law:
"Whether the Appellate Tribunal is right in law and on facts in cancelling the penalty of Rs.10,05,501/ levied u/S.271(1)(c) of the Act?"
ORDER IN CA:
Interim stay for a period of one month.
(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) [sn devu] pps HC-NIC Page 1 of 1 Created On Fri Sep 16 03:01:29 IST 2016