Gujarat High Court
Vastushilp vs Chief on 25 January, 2012
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
Print
TAXAP/490/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX
APPEAL No. 490 of 2010
=================================================
VASTUSHILP
CORPORATION - Appellant(s)
Versus
CHIEF
COMMISSIONER OF INCOME TAX - Opponent(s)
=================================================
Appearance
:
M/S
WADIA GHANDY &CO for Appellant(s) : 1,
None for Opponent(s) :
1,
=================================================
CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
and
HONOURABLE
MS JUSTICE SONIA GOKANI
Date
: 25/01/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the appellant submitted that under identical circumstances, this Court by order dated 13.7.2010 in the case of Commissioner of Income-Tax-I vs. Nutan Organisers had upheld the Tribunal's order quashing order passed by the Commissioner under Section 263 of the Act.
Notice for final disposal returnable 22.2.2012.
(Akil Kureshi, J. ) (Ms. Sonia Gokani, J. ) sudhir Top