Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Commissioner Of Income Tax­Vi vs Yoginiben Chandrakant Purohit on 29 April, 2009

Author: K.S.Radhakrishnan

Bench: K.S.Radhakrishnan

         TAXAP/1455/2008                             1/2                                             ORDER



                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    TAX APPEAL No. 1455 of 2008


         ========================================= 
                    COMMISSIONER OF INCOME TAX­VI 
                                Versus
                   YOGINIBEN CHANDRAKANT PUROHIT 
         ========================================= 
         Appearance :
         MR.MANISH R BHATT WITH MRS MAUNA M BHATT  for Appellant
         ========================================= 
                                   HONOURABLE THE CHIEF JUSTICE MR. 
                     CORAM : 
                                   K.S.RADHAKRISHNAN

                                   and

                                   HONOURABLE MR.JUSTICE AKIL KURESHI



                                          Date : 29/04/2009 


         ORAL ORDER 

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

Admit.

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

"(A) Whether on the facts and in the circumstances of the case and in  law, the Tribunal was right in upholding     the decision of the CIT (A)  that the assessee  had recorded  the undisclosed  income determined in  the block assessment  in its regular books of account in spite of the fact  that     no regular books     of account were found in the course of the  search and whether  Appellate Tribunal's decision on this point  was not  perverse?

HC-NIC Page 1 of 2 Created On Sat Jun 18 03:09:00 IST 2016 TAXAP/1455/2008 2/2 ORDER (B) Whether  on the facts and circumstances of the case and in law,  the Tribunal   was right in upholding the decision  of  CIT (A)  directing  the   Assessing   Officer   to   exclude     the   undisclosed     income   of   Rs.  10,49,639/­   determined   for A.Ys 1999­2000 to 2001­02 in the Block  Assessment     of the Block period even though   the assessee     had not  filed   her returns    of  income   for the said assessment years before the  date of search and the assessee  had not maintained  regular books of  account?

(C) Whether   on the facts and in the circumstances of the case and  in law, the Tribunal  was right in upholding the decision of CIT (A) in  deleting the disallowance of expenses   on salary and sales promotion  when such  expenses were not found  recorded in any books of account  found in the course of the search?

(D) Whether the Appellate Tribunal    is right in law and on facts in  deleting     the surcharge   ignoring   the fact that     provision of levy of   surcharge      were  also   applicable   prior   to   insertion   of   proviso       to   Section 113 by Finance Act 2000 w.e.f.   1 st  of June, 2002 in view of  specific       provision   contained     in   paragraph­A   of   Part   I   of   the   First  Schedule     relating   to   the   levy   of   surcharge   on   Income   Tax     of   the  relevant Finance Act. The subsequent   insertion of the same  provision  in Section 113 by way of proviso is clarificatory and not with a view to   nullify the old provision  relating to charge of  surcharge?"

(K.S.RADHAKRISHNAN, CJ) (AKIL KURESHI, J.) pnnair HC-NIC Page 2 of 2 Created On Sat Jun 18 03:09:00 IST 2016