Gujarat High Court
Dcit Central Circle-1 Baroda vs Hasmukh M Patel - Opponent(S) on 27 April, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/2452/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 2452 of 2009
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DCIT CENTRAL CIRCLE-1 BARODA - Appellant(s)
Versus
HASMUKH M 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 MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 27/04/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax appeal is admitted for consideration of following substantial question of law:
"[A] Whether the decision of Appellate Tribunal, in quashing the proceedings initiated u/s.158BD of the Act as well as block assessment completed u/s.158BD r.w.s. 143(3) of the Act considering the same as barred by limitation?"
To be heard with Tax Appeal No.1786 of 2009.
(Akil Kureshi, J. ) (Ms. Sonia Gokani, J. ) (vjn) HC-NIC Page 1 of 1 Created On Thu Jun 30 02:17:42 IST 2016