Gujarat High Court
Commissioner Of Income Tax Ii vs Surat Beverages on 4 April, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
COMMISSIONER OF INCOME TAX II....Appellant(s)V/SSURAT BEVERAGES LTD....Opponent(s) O/TAXAP/291/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 291 of 2013 ================================================================ COMMISSIONER OF INCOME TAX II....Appellant(s) Versus SURAT BEVERAGES LTD....Opponent(s) ================================================================ Appearance: MR MANAV A MEHTA, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 04/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the revenue pointed out that against the addition of Rs. 1,22,88,377/- made by the Assessing Officer, CIT(A) deleted 50% thereof. In further appeal, the Tribunal refused the same to Rs. 30 lacs only on the following observations:
On an overall examination of the facts, we are of the considered view that an addition of Rs. 30,00,000/- requires to be sustained to meet the end of justice.
Issue Notice for final disposal returnable on 02.05.2013.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Jyoti Page 2 of 2