Gujarat High Court
State Of Gujarat vs Shree Kutch Vijay Saw Mill on 8 June, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
O/OJCA/219/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 219 of 2016
In
TAX APPEAL NO. 452 of 2016
With
TAX APPEAL NO. 452 of 2016
With
CIVIL APPLICATION (OJ) NO. 241 of 2016
In
TAX APPEAL NO. 452 of 2016
==========================================================
STATE OF GUJARAT....Applicant(s)
Versus
SHREE KUTCH VIJAY SAW MILL....Respondent(s)
==========================================================
Appearance:
GOVERNMENT PLEADER for the Applicant(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 08/06/2016
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. This application is filed by the State seeking condonation of delay of 274 days in filing a Tax Appeal. In the process of hearing the Civil Application, we also cursorily looked at the orders and the challenge in the main Tax Appeal. We noticed that the amount of disputed tax inclusive of penalty is extremely small. Only on this ground, we terminate all present proceedings.
2. In the result Civil Application for delay as well as Tax Appeal alongwith Civil Application for stay are all dismissed.
(AKIL KURESHI, J.)
Page 1 of 2
HC-NIC Page 1 of 2 Created On Fri Jun 10 01:41:37 IST 2016
O/OJCA/219/2016 ORDER
(A.J. SHASTRI, J.)
ANKIT
Page 2 of 2
HC-NIC Page 2 of 2 Created On Fri Jun 10 01:41:37 IST 2016