Gujarat High Court
The Acit vs Khaira Dist. Co.Op. Milk Producers' ... on 27 February, 2008
TAXAP/849/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 849 of 2007
======================================
THE ACIT Appellant(s)
Versus
KHAIRA DIST. CO.OP. MILK PRODUCERS' UNION LTD. Opponent(s)
======================================
Appearance :
MR KM PARIKH 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 : 27/02/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether on facts and in the circumstances of the case and in law, the ITAT was right in holding that assessee is entitled to claim depreciation on the 30% of the value of the plant and machinery received by way of grant from NDDB under "70% loan and 30% grant" scheme?"
Issue notice to the other side. Paper book be filed within 3 months.
List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) binoy HC-NIC Page 1 of 1 Created On Sat Jun 25 00:50:40 IST 2016