Gujarat High Court
Commissioner Of Income Tax-V vs Sonal D Vora....Opponent(S) on 1 May, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
COMMISSIONER OF INCOME TAX-V....Appellant(s)V/SSONAL D VORA....Opponent(s) O/TAXAP/396/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 396 of 2013 ================================================================ COMMISSIONER OF INCOME TAX-V....Appellant(s) Versus SONAL D VORA....Opponent(s) ================================================================ Appearance: MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 01/05/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following substantial question of law :
Whether the Income Tax Appellate Tribunal erred in law and in facts in treating the proceeds from the sale of shares by respondent assessee as short term capital gain and not business income?
To be heard with Tax Appeal No.402/2013.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 2 of 2