Gujarat High Court
Commissioner Of Income Tax vs M/S. Prescient Industries Ltd. ... on 13 April, 2007
TAXAP/1091/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1091 of 2006
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
M/S. PRESCIENT INDUSTRIES LTD. Opponent(s)
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Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE A.S.DAVE
Date : 13/04/2007
ORAL ORDER
Heard Shri M.R.Bhatt, learned counsel for the appellant. The appeal is admitted in terms of the following substantial question of law.
"Whether the Appellate Tribunal is right in law and on facts in deleting the addition of Rs.8,72,690/ made u/s.41(1) of the Act?"
Issue notice to the respondent. Paper book be filed within three months. List the appeal for final hearing after three months.
( Y.R.MEENA, C.J. ) ( A. S. DAVE, J. ) kailash