Gujarat High Court
Commissioner Of Income Tax-I vs Banyan Chemicals Pvt Ltd - Opponent(S) on 21 June, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/1319/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1319 of 2009
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COMMISSIONER OF INCOME TAX-I - Appellant(s)
Versus
BANYAN CHEMICALS PVT LTD - Opponent(s)
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Appearance :
MR MANISH BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 21/06/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following question of law :
"Whether the Appellate Tribunal is right in law and on facts in holding that the export foreign exchange gain of Rs.15,51,239/ is the business income of the EOU and therefore exempted u/s.10B of the Incometax Act, 1961?
To be heard with Tax Appeal No.1073/2008.
(Akil Kureshi,J.) (Ms. Sonia Gokani,J.) (raghu) HC-NIC Page 1 of 1 Created On Tue Jan 12 01:24:05 IST 2016