Gujarat High Court
The Commissioner Of Income Tax-Iv vs Shree Rama Multitech Ltd. - Opponent(S) on 21 July, 2008
Author: K.A.Puj
Bench: K.A.Puj
TAXAP/255/2008 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 255 of 2008
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THE COMMISSIONER OF INCOME TAX-IV - Appellant(s)
Versus
SHREE RAMA MULTITECH LTD. - Opponent(s)
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Appearance :
MRS MAUNA M BHATT for Appellant(s) : 1,MR MANISH R BHATT for
Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE K.A.PUJ
and
HONOURABLE MR.JUSTICE R.H.SHUKLA
Date : 21/07/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE K.A.PUJ) The Revenue has filed this Tax Appeal challenging the order of the Tribunal passed in ITA No. 1072/Ahd/2005 for A.Y. 2002-03 confirming the order of the learned CIT directing the Assessing Officer to grant interest under sec. 244A of the Income-tax Act, 1961. Today, Mrs. Mauna Bhatt, learned Standing Counsel, has placed the copy of the order passed by the AO under sec. 154 of the Act denying the claim of the assessee of interest under sec. 244A.
It appears that this order might have been challenged before the CIT (Appeals), which order is TAXAP/255/2008 2/2 ORDER not found on record. The Revenue is, therefore, directed to place the correct orders on the record of these proceedings.
S.O. to 28.7.2008.
(K.A. Puj, J.) (R.H. Shukla, J.) (hn)