Gujarat High Court
Commissioner Of Income Tax-Iii vs Dawoodi Bohra Masjid & Kabrastan - ... on 4 July, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/1993/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1993 of 2009
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COMMISSIONER OF INCOME TAX-III - Appellant(s)
Versus
DAWOODI BOHRA MASJID & KABRASTAN - Opponent(s)
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Appearance :
MR KM PARIKH for Appellant
None for Opponent
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
4th July 2011
ORAL ORDER (Per : HONOURABLE MR.JUSTICE AKIL KURESHI)
Tax Appeal is admitted for consideration of following substantial question of law :-
"Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the Dawoodi Bohra Community is a Public Trust for the benefit of public at large and consequently, the said Trust is entitled to registration u/s. 12A (a) r.w.s 12AA of the Act ?"
To be heard with Tax Appeal No. 1187 of 2006.
{Akil Kureshi, J.} {Ms. Sonia Gokani, J.} Prakash* HC-NIC Page 1 of 1 Created On Wed Aug 10 00:57:56 IST 2016