Gujarat High Court
Commissioner Of Income Tax-Ii vs Electro Ferro Alloys (P) Ltd - ... on 5 July, 2012
Author: V. M. Sahai
Bench: V. M. Sahai
TAXAP/1279/2011 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1279 of 2011
To
TAX APPEAL No. 1285 of 2011
======================================
COMMISSIONER OF INCOME TAX-II - Appellant(s)
Versus
ELECTRO FERRO ALLOYS (P) LTD - Opponent(s)
======================================
Appearance :
Mr.M.R.Bhatt, Senior counsel with MRS MAUNA M BHATT for the
Appellant.
Mr.Saurabh Soparkar, Senior counsel with Mr.Bandish Soparkar and MRS
SWATI SOPARKAR for the Opponent.
======================================
CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI
and
HONOURABLE MR.JUSTICE N.V. ANJARIA
Date : 05/07/2012
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE V. M. SAHAI)
1. We have heard Mr.M.R.Bhatt, learned Senior counsel assisted by Ms.Mauna M.Bhatt, learned counsel appearing for the appellant.
2. Admit. We formulate the substantial question of law as under:
Whether the Appellate Tribunal is right in law and on facts in deleting the disallowance of deduction under section 80IB of Rs. 10,83,126/-?
3. Issue notice to the respondent. Paper book be filed within three months.
(V.M.SAHAI,J) (N.V.ANJARIA,J) ***vcdarji HC-NIC Page 1 of 1 Created On Thu Feb 04 01:57:36 IST 2016