Gujarat High Court
Dy. C.I.T vs Gujarat Filaments Ltd on 4 December, 2000
Author: M.S.Shah
Bench: Dm Dharmadhikari, M.S.Shah
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No 437 of 2000
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DY. C.I.T.
Versus
GUJARAT FILAMENTS LTD.
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Appearance:
MR AKIL QURESHI for MR MANISH R BHATT for Petitioner
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CORAM : CHIEF JUSTICE MR DM DHARMADHIKARI
and
MR.JUSTICE M.S.SHAH
Date of Order: 04/12/2000
ORAL ORDER
(Per : MR.JUSTICE M.S.SHAH) Heard Mr Akil Qureshi, learned counsel for the revenue. The appeal is admitted on the following substantial question of law :-
"Whether, on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in law and on facts in upholding the order of the Commissioner of Income Tax (A) deleting the addition of Rs.96,67,300/- made by the Assessing Officer to the book profit on account of additional depreciation debited in the accounts for the earlier years because of change in the method of providing depreciation retrospectively ?"
(D.M. Dharmadhikari, CJ) (M.S. Shah, J.) sundar/-