Gujarat High Court
Jaytick Intermediates P. Ltd. vs The Acit Opponent(S) on 26 February, 2008
TAXAP/1196/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1196 of 2007
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JAYTICK INTERMEDIATES P. LTD. Appellant(s)
Versus
THE ACIT Opponent(s)
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Appearance :
MRS SWATI SOPARKAR 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 J.C.UPADHYAYA
Date : 26/02/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following questions: "Whether, in the facts and circumstances of the case, the Income Tax Appellate Tribunal was right in law in upholding the action of the Respondent in rejecting the books of accounts of the Assessee under Section 145(2) of the Act and further erred in confirming part of the addition on estimated basis?"
Issue notice to the other side. Paper book be filed within 3 months. List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) binoy