Gujarat High Court
Oil & Natural Gas Corporation (India) ... vs Assistant Commissioner Of Income ... on 6 January, 2014
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/547/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 547 of 2013
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OIL & NATURAL GAS CORPORATION (INDIA) LTD.....Appellant(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX....Opponent(s)
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Appearance:
Mr. S.N SOPARKAR, Sr. Advocate with Mrs. SWATI SOPARKAR, Advocate for Appellant
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CORAM: HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
6th January 2014
ORAL ORDER (PER : HONOURABLE MR. JUSTICE AKIL KURESHI)
Learned counsel Shri S.N Soparkar appearing for the appellant assessee pointed out that against the impugned judgment of the Income Tax Appellate Tribunal, assessee has presented rectification application, which is pending since long. He cannot state with any degree of certainty as to within what time, such application is likely to be decided.
We have already waited sufficiently long for the decision on such application. Under the circumstances, at this stage, Tax Appeal is disposed of with a liberty to revive the same, in case after the rectification application of the assessee is decided by the Tribunal, the assessee seeks need to challenge the original judgment of the Tribunal. Page 1 of 2
O/TAXAP/547/2013 ORDER
{Akil Kureshi, J.}
{Ms. Sonia Gokani, J.}
Prakash*
Page 2 of 2