Gujarat High Court
The Commissioner Of Income Tax vs Shanti Stock Holding Pvt. Ltd. ... on 5 December, 2007
TAXAP/1189/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1189 of 2007
With
TAX APPEAL No. 1194 of 2007
To
TAX APPEAL No. 1195 of 2007
======================================
THE COMMISSIONER OF INCOME TAX, CENTRAL II Appellant(s)
Versus
SHANTI STOCK HOLDING PVT. LTD. Opponent(s)
======================================
Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
======================================
CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 05/12/2007
COMMON ORAL ORDER
Heard learned counsel for the appellant. The appeals are admitted in terms of the following common substantial question of law.
"Whether the Appellate Tribunal is right in law and on facts in vacating the order of the CIT u/S.263, setting aside the original assessment of the Assessing Officer and thereby coming to the conclusion that the profit on sale of shares by the assessee company amounting to Rs.2,83,36,750/ earned by the assessee was rightly shown as Long Term Capital Gain?"
HC-NIC Page 1 of 2 Created On Sat Jun 25 01:38:55 IST 2016 TAXAP/1189/2007 2/2 ORDER Issue notice to the respondent. Paper book be filed within three months.
List the appeals for final hearing after three months.
( Y. R. MEENA, C. J. ) ( J. C. UPADHYAYA, J. ) kailash HC-NIC Page 2 of 2 Created On Sat Jun 25 01:38:55 IST 2016