Gujarat High Court
The Commissioner Of Income Tax ... vs Shree Nirman Foundation Charitable ... on 8 January, 2019
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/TAXAP/1335/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 1335 of 2018
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THE COMMISSIONER OF INCOME TAX (EXCEPTIONS)
Versus
SHREE NIRMAN FOUNDATION CHARITABLE TRUST
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Appearance:
MRS MAUNA M BHATT(174) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 08/01/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. M.R. Bhatt, Senior Advocate, learned counsel for the appellant.
2. Admit.
The following substantial question of law arises for consideration;
Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was justified in setting aside the matter to the Commissioner of Income Tax (Appeals) for fresh adjudication ?
3. Issue Notice for final disposal, returnable Page 1 of 2 C/TAXAP/1335/2018 ORDER on 25.02.2019.
(HARSHA DEVANI, J) (A. P. THAKER, J) PRAVIN KARUNAN Page 2 of 2