Gujarat High Court
The Asst. Commissioner Of Income Tax vs Haresh G Patel Opponent(S) on 3 March, 2008
TAXAP/116/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 116 of 2008
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THE ASST. COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE I,
NOW Appellant(s)
Versus
HARESH G PATEL Opponent(s)
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Appearance :
MR KM PARIKH 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 : 03/03/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "A. Whether the ITAT was right in law and on facts in dismissing the Appeal of the appellant on the ground that the tax effect was below the limit prescribed by the CBDT's instruction No.2705 dtd.24.10.2005, without entering into the merit of the case?
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 Tue Jul 12 00:03:45 IST 2016