Gujarat High Court
Garden Silk Mills Ltd vs Addl. Commissioner Of Income ... on 3 March, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/922/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 922 of 2013
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GARDEN SILK MILLS LTD....Appellant(s)
Versus
ADDL. COMMISSIONER OF INCOME TAX....Opponent(s)
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Appearance:
MR MANISH J SHAH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 03/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the appellant assessee placed on record an order dated 20.1.2014 passed by the Income Tax Appellate Tribunal in a rectification application filed by the appellant. Counsel stated that in such order on the issue involved in this tax appeal, the tribunal has recalled its order and kept the appeal for further hearing.
In that view of the matter, since qua the issue involved in this tax appeal, the tribunal's order itself does not survive, in our opinion, this appeal has become infructuous. Needless to state, if in future there are any developments by virtue of which the order of the tribunal is reinstated, it would always be open for the assessee to challenge the validity of such an order by pursuing its remedies.
Subject to such observations, this tax appeal is disposed of at this stage.
(AKIL KURESHI, J.)
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O/TAXAP/922/2013 ORDER
(MS SONIA GOKANI, J.)
raghu
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