Gujarat High Court
Principal Commissioner Of Income Tax-5 vs Siddhi Beverages on 27 February, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/179/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 179 of 2018
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PRINCIPAL COMMISSIONER OF INCOME TAX-5
Versus
SIDDHI BEVERAGES
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Appearance:
MRS MAUNA M BHATT for the PETITIONER(s) No. 1
MRS SWATI SOPARKAR for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 27/02/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following substantial question of law:
"Whether the Appellate Tribunal is correct in law and on facts in deleting the addition made on account of suppressed profit through client code modification?"
To be heard with Tax Appeal No. 610 of 2015 and Tax Appeal No. 533 of 2015.
(AKIL KURESHI, J.) (B.N. KARIA, J.) JYOTI V. JANI Page 1 of 1