Gujarat High Court
Principal Commissioner Of Income Tax vs Harji Premji Patel....Opponent(S) on 3 October, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
O/TAXAP/520/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 520 of 2017
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PRINCIPAL COMMISSIONER OF INCOME TAX-1, RAJKOT....Appellant(s)
Versus
HARJI PREMJI PATEL....Opponent(s)
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Appearance:
MR PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 03/10/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Draft amendment is allowed.
Tax appeal is admitted for consideration of the following substantial question of law :
"Whether the Income Tax Appellate Tribunal is right in law and in facts in quashing and setting aside the order passed by the Commissioner of Income Tax under section 263 of the Income Tax Act?"
(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) raghu Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Oct 07 09:31:27 IST 2017