Gujarat High Court
Commissioner Of Income Tax - Ahmedabad - ... vs Alta Inter - Chem on 15 April, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
COMMISSIONER OF INCOME TAX - AHMEDABAD - III....Appellant(s)V/SALTA INTER - CHEM INDUSTRIES....Opponent(s) O/TAXAP/353/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 353 of 2013 ================================================================ COMMISSIONER OF INCOME TAX - AHMEDABAD - III....Appellant(s) Versus ALTA INTER - CHEM INDUSTRIES....Opponent(s) ================================================================ Appearance: MR.VARUN K.PATEL, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 15/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The tax appeal is admitted for consideration of following question of law.
Whether in the facts and circumstances of present case, while transferring the assets as a result of succession of firm by the company, the Assessee has complied with the conditions laid down in the proviso
(b) & (c) to section 47(xiii) of the Income Tax Act so as to claim the said transfer not chargeable to income tax under section 45 of the Income Tax Act?
To be heard with Tax Appeal No.1559 of 2010.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) shekhar Page 2 of 2