Gujarat High Court
Manjusha Estates Pvt. Ltd. vs The Income Tax Officer Opponent(S) on 2 April, 2008
TAXAP/828/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 828 of 2007
======================================
MANJUSHA ESTATES PVT. LTD. Appellant(s)
Versus
THE INCOME TAX OFFICER Opponent(s)
======================================
Appearance :
MR MANISH J SHAH for Appellant(s) : 1,
None for Opponent(s) : 1,
======================================
CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 02/04/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "(i) Whether on the facts and in the circumstances of the case, the Tribunal was right in law in rejecting the project Completion Method which was followed consistently by the assessee and instead applying work inprogress method and taxing 8% thereon as net profit?"
Issue notice to the other side. Paper book be filed within 3 months. List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) binoy/S