Deputy Commissioner of Income Tax, Circle 4(1)(1), Ahmedabad vs. Shilp Gravures Limited, Ahmedabad
In the result, the appeal of the Revenue in ITA No
ITA 798/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad23 Aug 2024AY 2017-18
Bench: Income Tax Appellate Tribunal, Ahmedabad Division Bench, Ahmedabad Has Arisen
For Appellant: Shri S N Divatia, AdvocateFor Respondent: Shri Santosh Kumar, Sr.DR
Section 142(1)Section 143Section 143(1)Section 143(2)Section 143(3)Section 250Section 8Section 80I
…taken a view in favour of the assessee after considering decision of Hon’ble Karnataka High Court which has taken a view in favour of Revenue. Reference is drawn to the judgment and order of Hon’ble Supreme Court in the case of CIT v. Vegetable Products(1973) 1 SCC 442. Thus, we upheld the view taken by ld. CIT(A) in favour of the assessee by following the judgment and order of Hon’ble Madras High Court in the case of Velayudhaswamy(supra). So far so good, there is no difficulty, but the difficulty arose that ld. CIT(A) has simply followed the decision of this Tribunal for assessment year 2009-10 to 2013- 14 and…
