Gujarat High Court
Commissioner vs M/S on 28 June, 2012
Author: V. M. Sahai
Bench: V. M. Sahai
Gujarat High Court Case Information System
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TAXAP/921/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX
APPEAL No. 921 of 2010
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COMMISSIONER
OF INCOME TAX - III
Versus
M/S
RIDDHI SIDDHI GLUCO BOILS LTD
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Appearance
:
MRS
MAUNA M BHATT for
Appellant(s) : 1,
MRS SWATI SOPARKAR for Opponent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE V. M. SAHAI
and
HONOURABLE
MR.JUSTICE N.V. ANJARIA
Date
: 28/06/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE V. M. SAHAI) 1.0 We have heard Mr. M. R. Bhatt learned senior counsel for Mrs. Mauna Bhatt for the Revenue and Mr. S. N. Soparkar learned senior counsel for Mrs. Swati Soparkar, learned counsel for the assessee.
2.0 Admit.
3.0 We formulate the following substantial question of law.
"[A] Whether the Appellate Tribunal is right in law and on facts in allowing depreciation on all the additions made to the fixed assets adopting WDV?
[B] Whether the Appellate Tribunal is right in law and on facts in directing the Assessing Officer to recompute the book profit u/s. 115JA of the Act without making adjustment on revalued assets, pre-operative interest income, capital receipts and disallowance/addition of expenditure?"
4.0 Paper-book be ready within three months.
[V. M. SAHAI, J.] [N. V. ANJARIA, J.] Amit Top