Gujarat High Court
The Pr. Commissioner Of Income Tax, ... vs Late Shri Vasudev R Thakkar L/R Shri ... on 22 December, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Ilesh J. Vora
C/TAXAP/338/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 338 of 2020
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THE PR. COMMISSIONER OF INCOME TAX, RAJKOT-1
Versus
LATE SHRI VASUDEV R THAKKAR L/R SHRI NISHANT VASUDEV
THACKER
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Appearance:
MRS MAUNA M BHATT(174) for the Appellant(s) No. 1
for the Opponent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 22/12/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)
1. Heard Mr. Manish Bhatt, the learned Senior counsel appearing for the appellant (revenue).
2. This Tax Appeal is admitted on the following substantial question of law:
"Whether the Appellate Tribunal has erred in law and on facts in deleting penalty of Rs.3,12,59,478/- levied by CIT(A) under Section 271(1)(c) of the Act by holding that penalty would be leviable in respect of undisclosed income of specified previous year in the case of search under Section 271AAA of the Act and not under Section 271(1)(c) of the Act?
3. Issue Notice to the respondent.
(J. B. PARDIWALA, J) (ILESH J. VORA,J) A. B. VAGHELA/SUCHIT Page 1 of 1 Downloaded on : Thu Dec 24 00:45:19 IST 2020