Gujarat High Court
Sintex Industries Ltd vs Assistant Director Of International ... on 13 January, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/790/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 790 of 2013
With
TAX APPEAL NO. 789 of 2013
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SINTEX INDUSTRIES LTD....Appellant(s)
Versus
ASSISTANT DIRECTOR OF INTERNATIONAL TAX....Opponent(s)
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Appearance:
MR MANISH J SHAH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 13/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeals are admitted for consideration of following substantial question of law:
"Whether Tribunal's interpretation that the services rendered by Texoplas Ltd., UK under the agreement dated 07.02.2008 between the appellant and said Texoplas were technical services as defined under Article 13 of Indian UK Double Taxation Agreement and therefore, taxable in India under the said Double Taxation Agreement?"
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Page 1 of 2 O/TAXAP/790/2013 ORDER vijayan Page 2 of 2