Gujarat High Court
Commissioner Of Income Tax-V vs M/S. Vinay Printing Press - Opponent(S) on 10 July, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/1383/2008 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1383 of 2008
With
TAX APPEAL No. 1388 of 2008
With
TAX APPEAL No. 1389 of 2008
With
TAX APPEAL No. 1392 of 2008
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COMMISSIONER OF INCOME TAX-V, - Appellant(s)
Versus
M/S. VINAY PRINTING PRESS - Opponent(s)
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Appearance :
MR MANISH R BHATT, SR ADVOCATE WITH MRS MAUNA M BHATT 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 : 10/07/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR.
K.S.RADHAKRISHNAN) Admit.
Issue notice on the following substantial questions of law :
1. Whether Appellate Tribunal has correctly appreciated the facts on record so as to hold that the purchase of spare parts was genuine and that the assessee was entitled to claim full depreciation?
HC-NIC Page 1 of 2 Created On Wed Jul 06 02:10:43 IST 2016 TAXAP/1383/2008 2/2 ORDER
2. Whether the Appellate Tribunal has correctly appreciated the facts on record so as to allow entire claim of interest on borrowing for the purchase of machinery?
(K.S.RADHAKRISHNAN,C.J.) (AKIL KURESHI,J.) (raghu) HC-NIC Page 2 of 2 Created On Wed Jul 06 02:10:43 IST 2016