Gujarat High Court
Principal Commissioner Of Income Tax-2 vs Gujarat Ambuja Protein ... on 3 April, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
O/TAXAP/207/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 207 of 2017
=============================================
PRINCIPAL COMMISSIONER OF INCOME TAX-2....Appellant(s)
Versus
GUJARAT AMBUJA PROTEIN LTD.....Opponent(s)
=============================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
=============================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 03/04/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Admit.
The following substantial question of law arise for the determination of present Appeal:
"Whether the Appellate Tribunal has erred in law and on facts in deleting the Penalty of Rs. 37,50,840/- levied u/s. 271(1)(c) of the Act?"
(M.R. SHAH, J.) (B.N. KARIA, J.) Dolly Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 15 16:18:49 IST 2017