Gujarat High Court
The Principal Commissioner Of Income ... vs M/S Torrent Cables Ltd. on 18 December, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Ilesh J. Vora
C/TAXAP/349/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 349 of 2020
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THE PRINCIPAL COMMISSIONER OF INCOME TAX 3
Versus
M/S TORRENT CABLES LTD.
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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 : 18/12/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)
1. This Tax Appeal under Section 260A of the Income Tax, 1961, is at the instance of the Revenue.
2. The Revenue has proposed following question of law for consideration of this Court.
(A) Whether the Appellate Tribunal has erred in law and on facts in deleting the addition made of Rs.1,31,94,929/- which had been upheld by CIT(A) out of total addition of Rs.4,46,24,617/- since it was the amount of excise duty in respect of work-in-progress not having been shown as paid before the due date as per the Tax Audit Report and hence, the same came under purview of Section 43B of the Act notwithstanding the method of accounting followed by assessee per Section 145A of the Income Tax Act?
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3. Admit.
4. No notice be issued to the respondent Assessee as Mr. Bandish Soparkar, the learned counsel has already entered his appearance.
(J. B. PARDIWALA, J) (ILESH J. VORA,J) A. B. VAGHELA/suchit Page 2 of 2 Downloaded on : Sat Dec 19 05:45:55 IST 2020