Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Gujarat High Court

Commissioner Of Income Tax-Vi vs Eternal Motors Pvt Ltd - Opponent(S) on 8 March, 2011

Author: Akil Kureshi

Bench: Akil Kureshi

         TAXAP/1497/2009                          1/2                                             ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           TAX APPEAL No. 1497 of 2009
         =========================================================
                           COMMISSIONER OF INCOME TAX-VI - Appellant(s)
                                            Versus
                             ETERNAL MOTORS PVT LTD - Opponent(s)
         =========================================================
         Appearance :
         MRS MAUNA M BHATT for Appellant(s) : 1,
         None for Opponent(s) : 1,
         =========================================================

                           CORAM      : HONOURABLE MR.JUSTICE AKIL KURESHI

                                        and

                                        HONOURABLE MS JUSTICE SONIA GOKANI
                                        8th March 2011

         ORAL ORDER (Per : HONOURABLE MR.JUSTICE AKIL KURESHI)

Revenue seeks to raise following questions of law, challenging the judgment of the Income Tax Appellate Tribunal, Ahmedabad Bench dated 16th January 2009 :-

[A] "Whether on the facts and in the circumstances of the case, the Appellate Tribunal was justified in law in confirming the deletion of addition of Rs. 14,66,626/= made by the Assessing Officer on account of unexplained credits u/s. 68 of the Act ?"
[B] Whether on the facts and in the circumstances of the case, the Appellate Tribunal erred in law in deleting the addition of Rs. 36,250/= on account of disallowance of interest expenditure ?"

In so far as the second question is concerned, we find no substantial question of law arises. Such question is, therefore, refused.

With respect to the first question, Tax Appeal is admitted. To be heard with Tax Appeal No. 927 of 2009.



                                                                             {Akil Kureshi, J.}

                                                                    {Ms. Sonia Gokani, J.}



HC-NIC                                   Page 1 of 2    Created On Fri Feb 19 02:24:16 IST 2016
          TAXAP/1497/2009            2/2                                             ORDER



         Prakash*




HC-NIC                     Page 2 of 2    Created On Fri Feb 19 02:24:16 IST 2016