Gujarat High Court
Pr.Commissioner Of Income Tax vs M/S.Manish Dyg. And Ptg.Mills ... on 9 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/TAXAP/204/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 204 of 2016
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PR.COMMISSIONER OF INCOME TAX-1....Appellant(s)
Versus
M/S.MANISH DYG. AND PTG.MILLS PVT.LTD.....Opponent(s)
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Appearance:
MR SUDHIR M MEHTA, ADVOCATE for the Appellant
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 09/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Sudhir Mehta, learned Senior Standing Counsel for the appellant.
Admit.
Following substantial question of law arises for consideration:
"Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was justified in deleting penalty of Rs.28,36,413/- under section 158BFA(2) of the Income Tax Act, 1961 in respect of the additions made in block assessment?"
(HARSHA DEVANI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Feb 11 01:51:14 IST 2016 O/TAXAP/204/2016 ORDER (G.R.UDHWANI, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Feb 11 01:51:14 IST 2016