Gujarat High Court
The Principal Commissioner Of Income ... vs M/S Corrtech Energy Ltd. on 6 January, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/TAXAP/789/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 789 of 2019
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THE PRINCIPAL COMMISSIONER OF INCOME TAX-1
Versus
M/S CORRTECH ENERGY 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 BHARGAV D. KARIA
Date : 06/01/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) This Tax Appeal is admitted on the following substantial questions of law: "[A] Whether the Appellate Tribunal has erred in law and on fact in deleting the addition of Rs.13,61,057/ made under Section 145A of the Act without appreciating the fact that the assessee is following exclusive method of accounting without any change?
[B] Whether the Appellate Tribunal has erred in law and facts in deleting the addition under section 2(22)(e) of Rs.6,46,30,742/ without appreciating the fact that funds have been received from the parent Company and a subsidiary of the parent company and that they had accumulated profits in the form of reserves and surplus?"
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) GIRISH Page 1 of 1 Downloaded on : Mon Jan 06 20:48:13 IST 2020