Gujarat High Court
Dy C I T (Asstt) vs Gujarat Narmada Velley Fertilizers Co. ... on 11 December, 2000
Author: M.S.Shah
Bench: Dm Dharmadhikari, M.S.Shah
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No 447 of 2000
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DY C I T (ASSTT)
Versus
GUJARAT NARMADA VELLEY FERTILIZERS CO. LTD.
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Appearance:
MR AKIL QURESHI FOR MR MANISH R BHATT for Petitioner
MR J.P. SHAH FOR THE RESPONDENT
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CORAM : CHIEF JUSTICE MR DM DHARMADHIKARI
and
MR.JUSTICE M.S.SHAH
Date of Order: 11/12/2000
ORAL ORDER
(Per : MR.JUSTICE M.S.SHAH)
1.Heard Mr. Akil Kureshi, learned counsel for the appellant and Mr. J.P. Shah, learned counsel for the respondent. The Appeal is admitted on the folloiwng substantial question of law:
"Whether, the Income Tax Appellate Tribunal was right in law and on facts in deleting the disallowance of Rs. 19,29,010/- being capital expenditure treating the same as revenue expenditure incurred for the expansion of existing business?"
(D.M. DHARMADHIKARI, C.J.) (M.S. SHAH, J) [sndevu]