Gujarat High Court
The Commissioner Of Income Tax - Ii vs Ideal Sheet Metal Stamping & Pressing ... on 23 July, 2008
Author: K.A.Puj
Bench: K. A. Puj
TAXAP/317/2008 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No.317 of 2008
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=
THE COMMISSIONER OF INCOME TAX - II - Appellant
Versus
IDEAL SHEET METAL STAMPING & PRESSING PVT LTD - Opponent
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= Appearance :
MRS MAUNA M BHATT/MR MANISH R BHATT for Appellant.
None for Opponent.
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=
CORAM : HONOURABLE MR. JUSTICE K. A. PUJ
and
HONOURABLE MR. JUSTICE BANKIM N. MEHTA
Date : 23/07/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE K.A.PUJ) Heard Mr.Manish R. Bhatt, learned Senior Standing Counsel appearing for the Revenue.
This Tax Appeal is admitted in terms of the following substantial question of law, which is formulated for determination and consideration of this Court:
"Whether the Appellate Tribunal has erred in law and on facts in not holding that both direct and indirect expenses in earning HC-NIC Page 1 of 2 Created On Fri Jun 10 01:40:10 IST 2016 TAXAP/317/2008 2/2 ORDER exempt income need to be disallowed u/s. 14A of the Act?"
Since Question (A) proposed to be formulated by the Revenue is under the realm of finding of fact, we do not formulate the said question. We are of the view that there is no substantial question of law so far as Question (A) is concerned.
Issue notice to other side. Paper-book be filed within three months. To be heard with Tax Appeal No.318 of 2008 and Tax Appeal No.319 of 2008.
[K. A. Puj, J.] [Bankim N. Mehta, J.] Rajendra HC-NIC Page 2 of 2 Created On Fri Jun 10 01:40:10 IST 2016