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Gujarat High Court

The Commissioner Of Income Tax-I vs M/S.Backbone Enterprise ... on 11 July, 2011

Author: Akil Kureshi

Bench: Akil Kureshi, Sonia Gokani

               O/TAXAP/1289/2010                                                      ORDER




                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   TAX APPEAL No 1289 of 2010

                                                With
                                   TAX APPEAL No 1290 of 2010
         ================================================================

                     THE COMMISSIONER OF INCOME TAX-I....Appellant(s)
                                              Versus
                           M/s.Backbone Enterprise Ltd.....Opponent(s)
         ================================================================
         Appearance:
         MR MR BHATT, SR. ADV. WITH MRS MAUNA BHATT, for the appellant.
         ================================================================

            CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                   and
                   HONOURABLE MS JUSTICE SONIA GOKANI

                                         Date : 14/06/2011


                                          ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the Revenue submitted that similar issue in case of this very assessee for the previous year is being considered by this Court in Tax Appeal No.1493 of 2009 in which notice for final disposal is issued.

In the present appeals also, issue notice of final disposal returnable on 20th June 2011.

Direct service.

                                                            (Akil Kureshi, J.)


                                                            (Ms.Sonia Gokani, J.)



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                  O/TAXAP/1289/2010                                               ORDER


         (vjn)




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HC-NIC                               Page 2 of 3     Created On Wed Jul 20 02:15:37 IST 2016
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          TAXAP/1289/2010                            1/1                                             ORDER


IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL No. 1289 of 2010 ========================================================= THE COMMISSIONER OF INCOME TAX-I - Appellant(s) Versus M/S BACKBONE ENTERPRISE LIMITED - Opponent(s) ========================================================= Appearance :

MR MANISH BHATT, SR ADVOCATE WITH MR NIKUNT RAVAL for Appellant(s) :
1, MR SAURABH N SOPARKAR WITH MRS SWATI SOPARKAR WITH MRS BHOOMI THAKORE for Opponent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 11/07/2011 ORAL ORDER (Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following question of  law:
"(A) Whether the Appellate Tribunal is right in law and on facts  in  deleting the disallowance of Rs.27,79,792/­ out of claim made  u/s.80IA   in   respect   of   profit   derived   from   M/s.   Gujarat   Urban  Development Corporation being a non statutory body?"
  

(Akil Kureshi,J.) (Ms. Sonia Gokani,J.) (raghu)  HC-NIC Page 3 of 3 Created On Wed Jul 20 02:15:37 IST 2016 3 of 3