Gujarat High Court
The Principal Commissioner Of Income ... vs Ashokji Chanduji Thakor on 18 September, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/1160/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 1160 of 2018
With
R/TAX APPEAL NO. 1161 of 2018
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THE PRINCIPAL COMMISSIONER OF INCOME TAX 3
Versus
ASHOKJI CHANDUJI THAKOR
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Appearance:
MRS MAUNA M BHATT(174) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 18/09/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Counsel for the Revenue pointed out that under identical circumstances in case of this very assessee, this Court by order dated 27.06.2018 in Tax Appeal No. 710 of 2018 and connected appeals had allowed the Revenue's appeals and set aside the Tribunal's orders remanding the proceedings back before the Appellate Commissioner.
2. Issue Notice for final disposal returnable on 09.10.2018.
Direct service is permitted.
(AKIL KURESHI, J) (B.N. KARIA, J) JYOTI V. JANI Page 1 of 1