Gujarat High Court
Commissioner Of Income Tax Ii vs Gujarat State Road Transport on 5 August, 2013
Author: M.R. Shah
Bench: M.R. Shah
COMMISSIONER OF INCOME TAX II....Appellant(s)V/SGUJARAT STATE ROAD TRANSPORT CORPORATION....Opponent(s) O/TAXAP/637/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 637 of 2013 ======================================== COMMISSIONER OF INCOME TAX II....Appellant(s) Versus GUJARAT STATE ROAD TRANSPORT CORPORATION....Opponent(s) ============================================= Appearance: MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 05/08/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Tax Appeal is Admitted to consider the following question of law.
Whether the Appellate Tribunal is right in law and on facts in deleting the disallowance of Rs.24,89,41,130/-being employees contribution to PF Account despite the provision of Section 36(1)(va) of the Income Tax Act?
To be heard with Tax Appeal No.36 of 2008. Registry is directed to notify this appeal along with Tax Appeal No.36 of 2008 and other connected appeals for final hearing on 21.10.2013.
sd/-
(M.R.SHAH, J.) sd/-
(MS SONIA GOKANI, J.) Kaushik Page 1 of 1