Gujarat High Court
Commissioner Of Income Tax-Ii vs M/S Giri Roadlines Pvt Ltd - Opponent(S) on 1 March, 2011
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
TAXAP/1417/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1417 of 2009
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COMMISSIONER OF INCOME TAX-II - Appellant(s)
Versus
M/S GIRI ROADLINES PVT LTD - Opponent(s)
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Appearance :
MR MR BHATT,SR. ADV. withMRS MAUNA M BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 01/03/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Appeal is admitted for consideration of following substantial question of law:-
"[A] Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT(A) canceling the penalty of Rs.4,90,970/- levied u/s. 271(1)(c) of the Act?"
(Akil Kureshi, J. ) (Ms. Sonia Gokani, J. ) sudhir HC-NIC Page 1 of 1 Created On Sat Jul 02 01:01:39 IST 2016