Gujarat High Court
Commissioner Of Income Tax vs Eximco Electronics (I) Pvt. Ltd. ... on 13 December, 2007
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
TAXAP/314/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 314 of 2007
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
EXIMCO ELECTRONICS (I) PVT. LTD. Opponent(s)
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Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 13/12/2007
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT (A) canceling the action of the Assessing Officer in withdrawing the deduction u/s.32A, when the assessee had sold/transferred the plant and machinery before the expiry of 8 years from the end of the previous year in which it was acquired or installed, and the said deduction was required to be withdrawn as per the provisions of section 32A(5) read with Section 155(4A) of the Act?"
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.) Kailash/B HC-NIC Page 1 of 2 Created On Wed Aug 05 01:57:28 IST 2015 TAXAP/314/2007 2/2 ORDER HC-NIC Page 2 of 2 Created On Wed Aug 05 01:57:28 IST 2015