Gujarat High Court
Commissioner Of Income Tax-Ii vs Electro Ferro Alloys (P) ... on 2 February, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
O/TAXAP/1279/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 1279 of 2011
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TAX APPEAL NO. 1281 of 2011
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TAX APPEAL NO. 1280 of 2011
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TAX APPEAL NO. 468 of 2012
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TAX APPEAL NO. 220 of 2012
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TAX APPEAL NO. 219 of 2012
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TAX APPEAL NO. 47 of 2012
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TAX APPEAL NO. 1428 of 2011
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TAX APPEAL NO. 483 of 2012
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TAX APPEAL NO. 486 of 2012
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TAX APPEAL NO. 577 of 2012
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TAX APPEAL NO. 651 of 2012
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TAX APPEAL NO. 563 of 2013
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TAX APPEAL NO. 568 of 2013
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TAX APPEAL NO. 569 of 2013
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TAX APPEAL NO. 719 of 2013
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TAX APPEAL NO. 754 of 2013
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TAX APPEAL NO. 948 of 2013
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O/TAXAP/1279/2011 ORDER
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TAX APPEAL NO. 949 of 2013
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TAX APPEAL NO. 1160 of 2013
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TAX APPEAL NO. 1161 of 2013
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TAX APPEAL NO. 529 of 2014
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TAX APPEAL NO. 533 of 2014
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TAX APPEAL NO. 1207 of 2014
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TAX APPEAL NO. 1311 of 2014
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TAX APPEAL NO. 205 of 2015
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TAX APPEAL NO. 382 of 2015
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TAX APPEAL NO. 757 of 2015
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TAX APPEAL NO. 386 of 2015
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TAX APPEAL NO. 484 of 2012
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TAX APPEAL NO. 485 of 2012
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TAX APPEAL NO. 1208 of 2014
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TAX APPEAL NO. 1312 of 2014
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TAX APPEAL NO. 1313 of 2014
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TAX APPEAL NO. 12 of 2011
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O/TAXAP/1279/2011 ORDER
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TAX APPEAL NO. 13 of 2011
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TAX APPEAL NO. 1421 of 2010
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TAX APPEAL NO. 1426 of 2010
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TAX APPEAL NO. 816 of 2011
==========================================================
COMMISSIONER OF INCOME TAX-II....Appellant(s)
Versus
ELECTRO FERRO ALLOYS (P) LTD....Opponent(s)
==========================================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
MRS SWATI SOPARKAR, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 02/02/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned counsel for the Revenue agrees that in all these appeals, the tax effect involved is below the minimum threshold level prescribed by the CBDT in its circular dated 15.12.2015 which would apply to all pending appeals also. In that view of the matter, all tax appeals are disposed of having low tax effect. Counsel for the Revenue however, submitted that said circular provides for exception. None of the exceptions are pointed out to us in these appeals, however liberty is granted to apply in case of difficulty.
(AKIL KURESHI, J.)
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O/TAXAP/1279/2011 ORDER
(MOHINDER PAL, J.)
raghu
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