Gujarat High Court
Commissioner Of Income Tax vs Tapagachha Sangh Mota....Opponent(S) on 8 September, 2014
Author: Harsha Devani
Bench: Harsha Devani, Sonia Gokani
O/TAXAP/915/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 915 of 2014
With
TAX APPEAL NO. 916 of 2014
TO
TAX APPEAL NO. 917 of 2014
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COMMISSIONER OF INCOME TAX....Appellant(s)
Versus
TAPAGACHHA SANGH MOTA....Opponent(s)
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Appearance:
MR PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 08/09/2014
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Pranav Desai, learned senior standing counsel for the appellant.
Admit.
The following substantial question of law arises for consideration in each of the appeals:
"(A) Whether the Income-Tax Appellate Tribunal has substantially erred in setting aside the order of the Commissioner of Income Tax holding that dissolution clause is not necessary in the deed of the charitable trust?"
(HARSHA DEVANI, J.) Page 1 of 2 O/TAXAP/915/2014 ORDER (MS SONIA GOKANI, J.) Vahid Page 2 of 2