Gujarat High Court
Commissioner Of Income Tax vs Raviraj Foils Ltd....Opponent(S) on 15 December, 2014
Bench: Ks Jhaveri, K.J.Thaker
O/TAXAP/767/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 767 of 2007
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COMMISSIONER OF INCOME TAX....Appellant(s)
Versus
RAVIRAJ FOILS LTD....Opponent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1
RULE SERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 15/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. This appeal under Section 260A of the Income Tax Act, 1961 is filed against the judgment and order dated 24/11/2006 passed by the Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench in ITA No. 3018/AHD/2003.
2. Counsel for the revenue states that the tax effect in this appeal is on the lower side and therefore, revenue ought not to have come in appeal before this Court in view of the Instructions issued by the Central Board of Direct Taxes (CBDT), New Delhi and accordingly, the same deserves to be dismissed for low tax effect.
3. In view of aforesaid, present appeal is dismissed. Notice is Page 1 of 2 O/TAXAP/767/2007 ORDER discharged.
[ K. S. Jhaveri, J. ] [ K. J. Thaker, J. ] hiren Page 2 of 2