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Gujarat High Court

Pr Commissioner Of Income Tax Rajkot 1 vs Venkateshwara Transports on 23 July, 2019

Author: J. B. Pardiwala

Bench: J.B.Pardiwala, A.C. Rao

       C/TAXAP/283/2018                                              IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


         CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
                               In
                   R/TAX APPEAL NO. 283 of 2018


==========================================================

VENKATESHWARA TRANSPORTS Versus PR COMMISSIONER OF INCOME TAX RAJKOT 1 ========================================================== Appearance:

MR B S SOPARKAR for the PETITIONER(s) No. MRS MAUNA M BHATT for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO Date : 23/07/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)

1. This Civil Application is filed at the instance of the assessee/original respondent in the Tax Appeal No. 283/2018.

2. By this application, the applicant seeks to point out to this Court that the Tax Appeal No. 283/2018 preferred at the instance of the Revenue is liable to be dismissed having regard to the tax amount involved. In other words having regard to the low tax effect. In such circumstances, we deem fit to call for the papers of the Tax Appeal No. 283/2018 and look into the matter.

C/TAXAP/283/2018 IA ORDER

4. This Civil Application is accordingly disposed of.

(J. B. PARDIWALA, J) (A. C. RAO, J) MARY VADAKKAN Page 2 of 2 Downloaded on : Thu Jul 25 00:36:40 IST 2019