Gujarat High Court
Commissioner Of Income Tax-Ii vs H Nyalchand Financial Services Ltd - ... on 22 March, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/1158/2010
1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1158 of 2010
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COMMISSIONER OF INCOME TAX-II - Appellant(s)
Versus
H NYALCHAND FINANCIAL SERVICES LTD - Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 22/03/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. This tax appeal is ADMITTED, for considering the following question of law:
"[A] Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by CIT(A) in deleting the addition of Rs.1,59,62,518/- made on account of disallowance of claim of bad debt / trading loss?
[B] Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by CIT(A) allowing the claim of the assessee for treating software expenses of Rs.26,00,000/- as revenue expenditure?"
HC-NIC Page 1 of 2 Created On Sun Aug 13 23:54:30 IST 2017 TAXAP/1158/2010 2/2 ORDER
2. To be heard with TAX APPEAL NO.1507 OF 2009 and connected appeals.
(AKIL KURESHI,J.) (Ms. SONIA GOKANI,J.) Umesh/ HC-NIC Page 2 of 2 Created On Sun Aug 13 23:54:30 IST 2017