Gujarat High Court
Vastushilp vs Chief on 13 July, 2010
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/490/2010 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL No. 490 of 2010 ================================================= VASTUSHILP CORPORATION - Appellant(s) Versus CHIEF COMMISSIONER OF INCOME TAX - Opponent(s) ================================================= Appearance : M/S WADIA GHANDY &CO for Appellant(s) : 1, None for Opponent(s) : 1, ================================================= CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 25/01/2012 ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the appellant submitted that under identical circumstances, this Court by order dated 13.7.2010 in the case of Commissioner of Income-Tax-I vs. Nutan Organisers had upheld the Tribunal's order quashing order passed by the Commissioner under Section 263 of the Act.
Notice for final disposal returnable 22.2.2012.
(Akil Kureshi, J. ) (Ms. Sonia Gokani, J. ) sudhir