Gujarat High Court
Commissioner Of Income Tax vs Radhey Developers (India) Ltd ... on 29 February, 2008
TAXAP/1365/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1365 of 2007
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
RADHEY DEVELOPERS (INDIA) LTD Opponent(s)
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Appearance :
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 : 29/02/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether on the facts and circumstances of the case, the Appellate Tribunal is justified in law in holding that the income is to be taxed on actual basis even though the assessee is following mercantile system and has credited the income on accrued basis?"
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 HC-NIC Page 1 of 1 Created On Sat Jun 25 01:39:42 IST 2016