Gujarat Ginning and Manufacturing Co. v. CIT(A)

Hindustan Construction Company Limited, Mumbai vs. Dy Commissioner of Income Tax Circle 14(1)(1), Mumbai

In the result, appeal of the assessee is allowed

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2012-13 Hindustan Construction Dy Commissioner Of Income Tax Company Limited Circle 14(1)(1), Hincon House Lbs Marg, Mumbai Vs. Vikhroli (W), Mumbai - 400083 (Pan: Aaach0968B) (Appellant) (Respondent)

…e, have been discovered by the Assessing Officer will not necessary amount to disclosure within the meaning of the foregoing provisions”. On this aspect of the case, Hon'ble High Court of Gujarat in the case of Gujarat Ginning and Manufacturing Co. vs. CIT(A) 108 ITR 674 found that profit and loss account was there before the Assessing Officer during the original proceedings disclosing the amounts of municipal taxes recovered from the tenants of the assessee company which the Assessing Officer believed had escaped assessment. Question before the Hon'ble Court was whether in such case it would be held that primary…