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[Cites 1, Cited by 5]

Gujarat High Court

Renukaben Gunvantbhai Patel vs Income Tax Officer....Opponent(S) on 18 November, 2014

Author: Ks Jhaveri

Bench: Ks Jhaveri, K.J.Thaker

        O/TAXAP/940/2014                                     ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           TAX APPEAL NO. 940 of 2014
================================================================
           RENUKABEN GUNVANTBHAI PATEL....Appellant(s)
                           Versus
               INCOME TAX OFFICER....Opponent(s)
================================================================
Appearance:
MR RK PATEL, ADVOCATE for the Appellant(s) No. 1
MR SUDHIR M MEHTA, ADVOCATE for the Opponent(s) No. 1
================================================================
       CORAM:               HONOURABLE MR.JUSTICE KS JHAVERI
                                         and
                            HONOURABLE MR.JUSTICE K.J.THAKER

                                Date : 18/11/2014


                                 ORAL ORDER

(PER : HONOURABLE MR.JUSTICE KS JHAVERI)

1. Heard, Mr. Patel, learned Advocate for the appellant-assessee, and Mr. Mehta, learned Advocate for the respondent-Revenue.

2. This matter is admitted to consider the following substantial questions of law;

"(1) Whether on facts and in law, the Tribunal has erred in interpreting provisions of section 68 read with Rules 18 and 29 of ITAT Rules in confirming addition of Rs.15,01,182/- made by the Assessing Officer on account of alleged unexplained cash credit?
(2) Whether on facts and in law, the Tribunal's finding and conclusion for confirming addition of Rs.15,01,182/-
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O/TAXAP/940/2014 ORDER u/s. 68 of the I.T. Act read with Rules 18 and 29 of ITAT Rules, is in ignorance of relevant material on record and taking aid of irrelevant factors not germane to subject matter of appeal with the result that the finding and conclusion of the Tribunal is "vitiated" on facts and in law?"

(K.S.JHAVERI, J.) (K.J.THAKER, J) UMESH Page 2 of 2