Gujarat High Court
The Principal Commissioner Of Income ... vs Sanghi Infrastructure Ltd. on 26 August, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/564/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 564 of 2019
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THE PRINCIPAL COMMISSIONER OF INCOME TAX- 4 Versus SANGHI INFRASTRUCTURE LTD.
============================================================================== Appearance:
MRS MAUNA M BHATT for the Appellant(s)No. 1 for the Opponent(s)No. 1============================================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO Date: 26/08/2019 ORALORDER (PER: HONOURABLE MR.JUSTICE J.B.PARDIWALA) This Tax Appeal at the instance of the Revenue under Section 260A of the Income Tax Act, 1961, is not pressed having regard to the tax effect.
Our attention is drawn to the recent Circular No.17/2019 issued by the CBDT dated 8th August 2019, fixing the tax effect.
In view of the same, this Appeal is disposed of as not pressed.
(J. B. PARDIWALA, J.) (A. C. RAO, J.) /MOIINUDDIN Page 1 of 1 Downloaded on : Mon Aug 26 20:33:27 IST 2019