Gujarat High Court
M/S.Nirma Limited vs Dy.Commissioner Of Income -Tax Circle ... on 16 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/TAXAP/192/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 192 of 2016
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M/S.NIRMA LIMITED....Appellant(s)
Versus
DY.COMMISSIONER OF INCOME -TAX CIRCLE 3(1)(1)....Opponent(s)
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Appearance:
MR B S SOPARKAR, SENIOR ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 16/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. S.N. Soparkar, learned senior advocate, for the appellant.
Admit.
The following substantial question of law arises for consideration:
"Whether in the facts and circumstances of the case, the Income-tax Appellate Tribunal was right in law in confirming disallowance of the expenditure of Rs.
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O/TAXAP/192/2016 ORDER
5,35,61,516/- of Soda Ash Project and Rs.
40,57,968/- of the LAB Project?"
To be heard with Tax Appeal No. 278 of 2007.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Feb 17 03:40:49 IST 2016