Gujarat High Court
M/S. J.B. Enterprise vs Asstt. Commissioner Of Income Tax. ... on 19 September, 2007
TAXAP/862/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 862 of 2007
with
TAX APPEAL NO. 863 of 2007
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M/S. J.B. ENTERPRISE Appellant(s)
Versus
ASSTT. COMMISSIONER OF INCOME TAX. Opponent(s)
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Appearance :
MRS SWATI SOPARKAR with MR. VARUN PATEL for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 19/09/2007
ORAL ORDER
Heard learned counsel for the appellant.
Both the appeals are admitted in terms of the following common questions: "(1) Whether on the facts and circumstances of the case, the ITAT was right in holding that the appellant was not entitled to deduction under Section 10B of the Act?
(2) Whether in the facts and circumstances of the case, the ITAT was right in holding that since there is no word as "for the removal of doubt" in Explanation 4 to Section 10B the said has to be held as prospective and not retrospective as claimed by the assessee?
TAXAP/862/2007 2/2 ORDER
Issue notice to the other side. Paper books be filed within 3
months.
List the appeals for final hearing after 3 months.
(Y.R. Meena, C.J.) (Akil Kureshi, J.) */Mohandas