Gujarat High Court
Pr. Commissioner Of Income TaxIi vs Sparkle Diam Pvt. Ltd.....Opponent(S) on 28 April, 2017
Bench: M.R. Shah, B.N. Karia
O/TAXAP/254/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 254 of 2017
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PR. COMMISSIONER OF INCOME TAXII....Appellant(s)
Versus
SPARKLE DIAM PVT. LTD.....Opponent(s)
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Appearance:
MR SUDHIR M MEHTA, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 28/04/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) ADMIT.
The following substantial question of law arise for consideration of this Court.
"Whether on the facts and in the circumstances of the case, the ITAT has erred on facts and in law in deleting the addition of Rs.97,30,144/ made by the Assessing Officer on account of upward adjustment in the international transaction related to sales ignoring the facts that resorting to Cost Plus Method, as a profit level indicator for benchmarking, gives fair result?"
Sd/ (M.R. SHAH, J.) Sd/ (B.N. KARIA, J.) Ajay Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 16 08:23:24 IST 2017