Gujarat High Court
Pr.Commissioner Of IncomeTax vs Desai Construction ... on 15 June, 2016
Bench: Akil Kureshi, A.J. Shastri
O/TAXAP/216/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 216 of 2016
TO
TAX APPEAL NO. 217 of 2016
=========================================================
PR.COMMISSIONER OF INCOMETAX....Appellant(s) Versus DESAI CONSTRUCTION PVT.LTD.....Opponent(s) ========================================================= Appearance:
MR SUDHIR M MEHTA, ADVOCATE for the Appellant(s) No. 1 ========================================================= CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 15/06/2016 ORAL COMMON ORDER (PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the Revenue submitted that the Tribunal has relied on the decision of the Division Bench of the Bombay High Court in the case of Commissioner of IncomeTax v. Continental Warehousing Corporation reported in 374 ITR 645 (Bom), which judgment is in appeal before the Supreme Court. However, in order to get better appreciation of the facts of the case, let there be Notice returnable on 13.07.2016.
(AKIL KURESHI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jun 16 03:01:44 IST 2016 O/TAXAP/216/2016 ORDER (A.J. SHASTRI, J.) /phalguni/ Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jun 16 03:01:44 IST 2016