Gujarat High Court
The Commissioner Of Income TaxIv vs Shivam Corporation Opponent(S) on 27 December, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/2571/2010 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 2571 of 2010
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THE COMMISSIONER OF INCOME TAXIV Appellant(s)
Versus
SHIVAM CORPORATION Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 27/12/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the revenue submitted that the Tribunal deleted the penalty only on the ground that quantum addition was deleted. Such judgement of the Tribunal is carried in appeal by the revenue in Tax Appeal No. 2572 of 2010 which is admitted today. In that view of the matter, this tax appeal is also admitted for consideration of following substantial question of law:
"Whether the Appellate Tribunal is right in law and on facts in canceling the penalty levied u/s. 271(1)(c) in respect of addition of Rs. 22,10,000/ made in respect of unrecorded sales consideration of 13 tenaments?"
To be heard with Tax Appeal No. 2572 of 2010.
[AKIL KURESHI, J.] [SONIA GOKANI, J.] JYOTI HC-NIC Page 1 of 1 Created On Fri Jul 15 01:29:02 IST 2016