Gujarat High Court
The Principal Commissioner Of Income ... vs Sonal Parekh, Legal Heirs Of Late Shri ... on 5 October, 2020
Author: J.B.Pardiwala
Bench: Vikram Nath, J.B.Pardiwala
C/TAXAP/284/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 284 of 2020
==========================================================
THE PRINCIPAL COMMISSIONER OF INCOME TAX-1
Versus
SONAL PAREKH, LEGAL HEIRS OF LATE SHRI ANUPKUMAR
JAYANTILAL PAREKH
==========================================================
Appearance:
MRS MAUNA M BHATT(174) for the Appellant(s) No. 1
for the Opponent(s) No. 1
==========================================================
CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 05/10/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)
1. We have heard Mr. Manish Bhatt, learned Senior Counsel with Ms. Mauna Bhatt, the learned Senior Standing Counsel appearing for the Revenue.
2. This appeal at the instance of the Revenue under Section 260A of the Income Tax Act is admitted on the following substantial questions of law:
"(A) Whether the Appellate Tribunal has erred in law and on facts in restricting the disallowance of bogus purchases to the extent of 6% only despite giving a categorical finding that the purchases are bogus?
(B) Whether the Appellate Tribunal has failed to appreciate the ratio laid down by the Hon'ble Page 1 of 2 Downloaded on : Wed Oct 07 21:32:42 IST 2020 C/TAXAP/284/2020 ORDER Supreme Court in the case of N.K. Protiens Ltd. Vs. DCIT (2017) 292 CTR 354 (SC) is squarely applicable to the present case and therefore, adopting the rate of 6% on bogus purchases goes against the principles of section 68 and 69C of the Act? "
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) A. B. VAGHELA/A.M. PIRZADA Page 2 of 2 Downloaded on : Wed Oct 07 21:32:42 IST 2020