Gujarat Fluoro Chemicals Ltd. v. DCIT

Rohit Prakashchandra Shah, Ahmedabad vs. The Income Tax Officer, Ward-1(2)(3), Ahmedabad

In the result, appeal preferred by the assessee is dismissed

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year: 2014-15

…ed before issuance of notice and that the reasons cannot be supplemented later on through the order disposing the objection of the assessee. In this regard, he relied upon the judgement Hon’ble Gujarat High Court in the case of Gujarat Flurochemicals Limited, 319 ITR 282 (Guj.). The Ld. AR further submitted that the Assessing Officer cannot record only some of the reasons and keep back the others to be disclosed before the Court if the action is challenged in court of law, for which reliance was placed on the decision in the case of Kantibhai D. Narola, 436 ITR 302 (Guj.). He further submitted that the PCIT had g…