Gujarat High Court
Commissioner Of Income Tax - Iii vs M/S Bopal Shobhan Co-Op. Housing ... on 9 April, 2012
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
TAXAP/1991/2010 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1991 of 2010
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COMMISSIONER OF INCOME TAX - III - Appellant(s)
Versus
M/S BOPAL SHOBHAN CO-OP. HOUSING SOCIETY LTD. - Opponent(s)
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Appearance :
MR MANISH R BHATT, Sr. Advocate with MRS MAUNA M BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE ACTING CHIEF JUSTICE MR.BHASKAR
CORAM :
BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 09/04/2012
ORAL ORDER
(Per : HONOURABLE THE ACTING CHIEF JUSTICE MR.BHASKAR BHATTACHARYA) This Appeal is admitted on the following substantial question of law :
"Whether the Tribunal below committed substantial error of law in deleting the addition of Rs.50,10,000/- being investment made in purchase of shares of Gala Gymkhana Pvt. Ltd. out of profit earned from Basant Bahar Scheme as revenue expenditure by totally overlooking the fact the the benefit received by the assessee was of perennial nature.
(BHASKAR BHATTACHARYA, ACTING CJ.) (J.B. PARDIWALA, J.) HC-NIC Page 1 of 2 Created On Sat Aug 06 02:47:16 IST 2016 TAXAP/1991/2010 2/2 ORDER zgs/-
HC-NIC Page 2 of 2 Created On Sat Aug 06 02:47:16 IST 2016