Gujarat High Court
Commissioner Of Income Tax-Iv vs Narayan Builders - Opponent(S) on 31 August, 2012
Author: V. M. Sahai
Bench: V. M. Sahai
TAXAP/1242/2011 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1242 of 2011
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COMMISSIONER OF INCOME TAX-IV - Appellant(s)
Versus
NARAYAN BUILDERS - Opponent(s)
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Appearance :
MS PAURAMI B SHETH for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI
and
HONOURABLE MR.JUSTICE N.V. ANJARIA
Date : 31/08/2012
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE V. M. SAHAI)
1. We have heard Ms. Paurami B. Sheth, learned counsel appearing for the appellant.
2. Admit. We formulate the substantial question of law as under :
"Whether the Appellate Tribunal is right in law and on facts in allowing the deletion of addition of Rs. 42,96,458/- made u/s 40(a)(ia) of the Act?"
HC-NIC Page 1 of 2 Created On Sat Oct 07 09:31:13 IST 2017 TAXAP/1242/2011 2/2 ORDER
3. Issue notice to respondent. Paper book be filed within three months.
[V.M.SAHAI, J.] [N.V.ANJARIA, J.] cmjoshi HC-NIC Page 2 of 2 Created On Sat Oct 07 09:31:13 IST 2017