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Gujarat High Court

Rolex Rings Pvt.Ltd vs Assistant Commissioner Of Income ... on 8 September, 2015

Author: Harsha Devani

Bench: Harsha Devani, A.G.Uraizee

                 O/TAXAP/588/2015                                                 ORDER




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              TAX APPEAL NO.588 of 2015

         =============================================
                        ROLEX RINGS PVT.LTD.....Appellant(s)
                                     Versus
               ASSISTANT COMMISSIONER OF INCOME TAX....Opponent(s)
         =============================================
         Appearance:
         MR RK PATEL, ADVOCATE for the Appellant(s) No.1
         =============================================

                 CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
                                       and
                        HONOURABLE MR. JUSTICE A.G.URAIZEE


                                     Date : 08/09/2015


                               ORAL ORDER

(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)

1. Heard Mr. R.K. Patel, learned advocate for the appellant.

2. Admit. The following substantial questions of law arise for consideration:-

(1) Whether the Income Tax Appellate Tribunal has substantially erred in holding that the proviso to section 206C of the Income Tax Act, 1961 inserted with effect from 1st July, 2012 is retrospective in operation? (2) Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal is justified in upholding the order passed by the Commissioner (Appeals) directing the assessee to furnish certificates from the respective buyers as mandated under rule 37J of Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Sep 09 02:21:39 IST 2015 O/TAXAP/588/2015 ORDER the Income Tax Rules, 1962 and Form 27BA?
(3) Whether in view of the provisions of section 251(1)(a) of the Income Tax Act, 1961 as amended with effect from 1st June, 2001, the Income Tax Appellate Tribunal has substantially erred in law and on facts in upholding the powers of the Commissioner (Appeals) of setting aside the issue to the file of the Assessing Officer?

( Harsha Devani, J. ) ( A.G.Uraizee, J. ) hki Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Sep 09 02:21:39 IST 2015