Gujarat High Court
Birla Vxl Limited vs Asst. Commissioner Of Income Tax ... on 11 July, 2006
TAXAP/1425/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1425 of 2005
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BIRLA VXL LIMITED, JAMNAGAR Appellant(s)
Versus
ASST. COMMISSIONER OF INCOME TAX Opponent(s)
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Appearance :
MRS SWATI SOPARKAR for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE ACTING CHIEF JUSTICE
CORAM :
Y.R.MEENA
and
HONOURABLE MR.JUSTICE D.A.MEHTA
Date : 11/07/2006
ORAL ORDER
Heard learned counsel for the appellant.
The appeal is admitted on following question:-
"Whether, in the facts and circumstances of the case the Income Tax Appellate Tribunal was right in law in upholding that action of respondent in reopening the assessment originally framed u/s 143(3) of the Act beyond a period of four years even when there was full and true disclosure of all the material facts by the assessee at the time of framing of the original assessment order?"
Issue notice to the other side. Paper book be filed within 3 months.
TAXAP/1425/2005 2/2 ORDER List the appeal for final hearing after 3 months.
(Y.R. Meena, Actg.C.J.) (D.A. Mehta, J.) */Mohandas