Gujarat High Court
Commissioner Of Income Tax vs Royal Marwar Tobacco Product Private ... on 26 October, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/627/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 627 of 2009
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
ROYAL MARWAR TOBACCO PRODUCT PRIVATE LIMITED Opponent(s)
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Appearance :
MR MR BHATT SR ADV WITH MRS MAUNA M BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 26/10/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellant. Admit.
Issue notice to the respondent on the following substantial question of law:
"Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT(A) in deleting the addition made by Assessing Officer on account of estimation of profit on account of unaccounted sales after rejecting the books of accounts for A.Y. 200405?"
Post along with Tax Appeal No.625 of 2009.
(K.S. RADHAKRISHNAN, C.J.) (ANANT S. DAVE, J.) [sn devu] pps HC-NIC Page 1 of 1 Created On Thu Jun 30 02:14:36 IST 2016