Gujarat High Court
The Commissioner Of Income TaxI vs Friends Oil & Chemical Terminals (P) ... on 25 April, 2008
TAXAP/229/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 229 of 2008
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THE COMMISSIONER OF INCOME TAXI Appellant(s)
Versus
FRIENDS OIL & CHEMICAL TERMINALS (P) LTD. Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,MR MANISH R BHATT for
Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 25/04/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT (A) in directing the Assessing Officer to allow depreciation at the rate of 25% on oil storage tank considering the same to be plant, as against 10% allowed by the Assessing Officer treating the same as building?"
Issue notice to the other side. Paper book be filed within 3 months. List the Appeal for final hearing after 3 months.
(Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) binoy/P* HC-NIC Page 1 of 1 Created On Tue Jul 12 00:52:09 IST 2016