Prasant Oil Mill vs Income Tax Officer Ward 2(1) ... on 30 September, 2009

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Gujarat High Court

Prasant Oil Mill vs Income Tax Officer Ward 2(1) ... on 30 September, 2009

Bench: K.S.Radhakrishnan

         TAXAP/1255/2009                                  1/2                                               ORDER


                              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             TAX APPEAL No. 1255 of 2009
                            To TAX APPEAL No. 1263 of 2009
                                        With 
                             TAX APPEAL No. 1236 of 2009
                           To TAX APPEAL No. 1247 of 2009 
                                        With 
                             TAX APPEAL No. 1179 of 2009
                           To TAX APPEAL No. 1181 of 2009 
         ============================================= 
                           PRASANT OIL MILL  Appellant(s)
                                        Versus
                      INCOME TAX OFFICER WARD 2(1)  Opponent(s)
         ============================================= 
         Appearance :
         MR RK PATEL for Appellant(s) : 1,
         None for Opponent(s) : 1,
         ============================================= 
            CORAM :  HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN

                          HONOURABLE MR.JUSTICE AKIL KURESHI

                                                Date : 30/09/2009 
                                             COMMON ORAL ORDER

(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellants. Admit.

Issue notice to the respondent on the following substantial questions of law:

"(1)Whether on facts the Tribunal is right in law in confirming the addition made by the Assessing Officer on processing profit and loss account while rejecting the book result under Section 145 of the Incometax Act, 1961?

(2) Whether the Tribunal is right in law in confirming the addition by concluding that the latest jurisdictional High Court decision is binding in case of conflict of ratios of two decisions of same High Court?

(3) Whether on facts and evidence on record the Tribunal's approach of confirming the addition results into `vitiated' findings of fact not sustainable in the eyes of law?

(4) Whether on the facts and circumstances of the case the Tribunal is right in law in confirming the addition at 7.5% of gross profit on turnover when in identical case the Assessing Officer himself adopts addition at 3% of gross profit on turnover?

HC-NIC Page 1 of 2 Created On Thu Jun 23 02:26:24 IST 2016 TAXAP/1255/2009 2/2 ORDER (5) Whether the Tribunal is right in law in confirming the addition made by the Assessing Officer at 7.5% of gross profit by comparison of other cases in the Industry at 1% to 5% of net profit which is confirmed by the Tribunal on the basis of 25% of the purchases? (6) Whether on the facts and in the circumstances of the case, the Tribunal has substantially erred in law in interpreting the provisions of Section 234B of the Income Tax Act, 1961 by not adjudicating the confirming the levy of interest under the above provisions though the Assessing Officer has not initiated levy or charge of interest by a speaking order?"

(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) [sn devu] pps HC-NIC Page 2 of 2 Created On Thu Jun 23 02:26:24 IST 2016

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Gujarat High Court