Gujarat High Court
Commissioner Of Income Tax vs M/S. Prescient Industries ... on 10 March, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
O/TAXAP/1091/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 1091 of 2006
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COMMISSIONER OF INCOME TAX....Appellant(s)
Versus
M/S. PRESCIENT INDUSTRIES LTD.....Opponent(s)
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Appearance:
MR.VARUN K.PATEL, ADVOCATE for the Appellant(s) No. 1
MR KR DIXIT, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 10/03/2016
ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned counsel for the Revenue pointed out that tax effect involved in this appeal is below the minimum threshold limit provided by CBDT in circular dated 10.12.2015 which is made applicable also to pending appeals.
This appeal is, therefore, dismissed on the ground of low tax effect.
(AKIL KURESHI, J.)
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O/TAXAP/1091/2006 ORDER
(Z.K.SAIYED, J.)
Jyoti
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