Gujarat High Court
The Commissioner Of Income Tax (Tds) vs M/S Ahmedabad Vadodara Express Way Co. ... on 9 July, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/361/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 361 of 2019
With
R/TAX APPEAL NO. 362 of 2019
With
R/TAX APPEAL NO. 363 of 2019
With
R/TAX APPEAL NO. 364 of 2019
With
R/TAX APPEAL NO. 365 of 2019
With
R/TAX APPEAL NO. 366 of 2019
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THE COMMISSIONER OF INCOME TAX (TDS)
Versus
M/S AHMEDABAD VADODARA EXPRESS WAY CO. 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 A.C. RAO
Date : 09/07/2019
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)
1. All the Tax Appeals are admitted on the following questions of law:
Tax Appeal No.361 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.47,91,112/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"Page 1 of 2 Downloaded on : Thu Jul 11 01:04:51 IST 2019
C/TAXAP/361/2019 ORDER Tax Appeal No.362 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.79,21,592/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"
Tax Appeal No.363 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.1,19,80,403/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"
Tax Appeal No.364 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.2,14,11,372/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"
Tax Appeal No.365 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.2,55,16,678/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"
Tax Appeal No.366 of 2019: "Whether the Appellate Tribunal has erred in law and on facts in confirming the decision of CIT(A) deleting the demand of Rs.1,61,32,231/ raised pursuant to order passed under section 206C(6A)/206C(7) of the Income Tax Act, 1961?"
2. Post all these appeals for final hearing on 06/08/2019. On the returnable date, notify them on top of the board.
(J. B. PARDIWALA, J) (A. C. RAO, J) aruna Page 2 of 2 Downloaded on : Thu Jul 11 01:04:51 IST 2019