Gujarat High Court
Acit - Circle - 5 Baroda vs Nayak Uppingady Devdas - Opponent(S) on 28 August, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/168820/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1688 of 2008
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ACIT - CIRCLE - 5 BARODA - Appellant(s)
Versus
NAYAK UPPINGADY DEVDAS - Opponent(s)
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Appearance :
MR KM PARIKH for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE CHIEF JUSTICE MR.
CORAM :
K.S.RADHAKRISHNAN
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 28/08/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR.
K.S.RADHAKRISHNAN) Admit.
Issue notice on the following substantial question of law:
1. Whether on the facts and in the circumstances of the case, the Tribunal was right in law in cancelling the order under Sec. 271(1)(C) while clearly disregarding the decision of the Hon'ble Supreme Court in the case of Union of India Vs. Dharmendra Textile Processors 295 ITR 244 (SC)?"
Post along with Tax Appeal No.1301 of 2008.
(K.S.RADHAKRISHNAN,C.J.) (AKIL KURESHI,J.) (raghu)