Gujarat High Court
The Principal Commissioner Of Income ... vs Shri Navinchanda ... on 11 April, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/TAXAP/184/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 184 of 2016
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THE PRINCIPAL COMMISSIONER OF INCOME TAX,RAJKOT-
1,RAJKOT....Appellant(s)
Versus
SHRI NAVINCHANDA D.KORADIA....Opponent(s)
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Appearance:
MR PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 11/04/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. Pranav Desai, learned Senior Standing Counsel, for the appellant.
2. Admit.
3. The following substantial question of law arises for determination:
"Whether on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in directing to delete the addition of Rs. 77,36,080/- made on account of suppression of profit by way of client code modification?
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O/TAXAP/184/2016 ORDER
4. The appellant has proposed two questions. The first question shall cover both the questions.
5. To be heard with Tax Appeal No. 610 of 2015.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Apr 12 02:04:24 IST 2016