Gujarat High Court
Helly Healthcare Pvt.Ltd. vs Income Tax Officer Opponent(S) on 19 June, 2006
TAXAP/1250/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1250 of 2005
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HELLY HEALTHCARE PVT.LTD. Appellant(s)
Versus
INCOME TAX OFFICER Opponent(s)
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Appearance :
MR S.N. SOPARKAR with MRS SWATI SOPARKAR for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE ACTING CHIEF JUSTICE
CORAM :
Y.R.MEENA
and
HONOURABLE MR.JUSTICE D.A.MEHTA
Date : 19/06/2006
ORAL ORDER
Heard learned counsel for the appellant.
The appeal is admitted in terms of the following question: "(i) Whether, in the facts and circumstances of the case the ITAT was right in law in confirming the addition of profit margins on alleged unaccounted sales when such sales are already reflecting in the profit and loss account of the appellant?"
Issue notice to the other side. Paperbook be filed within three months.
(Y.R. Meena, Actg.C.J.) (D.A. Mehta, J.) */Mohandas