Gujarat High Court
Commissioner Of Income Tax vs Chloritech Industries Opponent(S) on 7 September, 2006
TAXAP/1894/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1894 of 2005
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
CHLORITECH INDUSTRIES Opponent(s)
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Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE ACTING CHIEF JUSTICE
CORAM :
Y.R.MEENA
HONOURABLE MR.JUSTICE A.S.DAVE
Date : 07/09/2006
ORAL ORDER
Heard learned counsel for the appellant. Considered the submissions. The appeal is admitted in terms of 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) holding that depreciation on gas toner is allowable at the rate of 100% treating the same as gas cylinders, as against depreciation at the rate of 25% granted by the Assessing Officer?"
Issue notice to the other side. Paper Book be filed within three months. List the appeal for final hearing after three months.
(Y.R. MEENA, ACTG. C.J.) (ANANT S. DAVE, J.) [sn devu] ps