Gujarat High Court
Principal Commissioner Of Income Tax-2 vs Gujarat State Financial Services ... on 29 June, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
O/TAXAP/404/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 404 of 2017
TO
TAX APPEAL NO. 406 of 2017
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PRINCIPAL COMMISSIONER OF INCOME TAX-2,....Appellant(s)
Versus
GUJARAT STATE FINANCIAL SERVICES LTD.....Opponent(s)
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Appearance:
MR MANISH BHATT, SENIOR ADVOCATE for MRS MAUNA M BHATT, ADVOCATE for
the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 29/06/2017
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Shri Manish Bhatt, learned Counsel appearing on behalf of the appellant. All these Appeals are ADMITTED to consider the following substantial question of law;
"Whether the Appellate Tribunal is right in law and on facts in reversing the order passed by the CIT (Appeals) and thereby deleting the disallowance made under Sections 14A, holding that the investment in fixed assets should not be stated to have been made out of surplus interest free funds available with the assessee?"
To be heard with Tax Appeal Nos.401/2017 to 403/2017 Sd/-
(M.R. SHAH, J.) Sd/-
(B.N. KARIA, J.) Siji Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Aug 20 08:43:11 IST 2017