Gujarat High Court
Kaira Dist. Co Operative Milk Produces ... vs The Asst. Commissioner Of Income Tax on 17 September, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/1151/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 1151 of 2018
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KAIRA DIST. CO OPERATIVE MILK PRODUCES UNION LTD
Versus
THE ASST. COMMISSIONER OF INCOME TAX
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Appearance:
MR MANISH J SHAH(1320) 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 : 17/09/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following substantial question of law:
"Whether on the facts and in the circumstances of the case, the Tribunal was right in law in disallowing the contribution of Rs. 5 crores made by the Appellant to Amul Research and Development Association (ARDA)?"
To be heard with Tax Appeal No. 61 of 2016 and connected appeals.
(AKIL KURESHI, J) (B.N. KARIA, J) JYOTI V. JANI Page 1 of 1