Gujarat High Court
I T O Ward-4(1) Vadodara vs Minol Acids And Chemicals Pvt ... on 16 February, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
O/TAXAP/2444/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 2444 of 2009
==========================================================
I T O WARD-4(1) VADODARA....Appellant(s)
Versus
MINOL ACIDS AND CHEMICALS PVT LTD....Opponent(s)
==========================================================
Appearance:
MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
MR TUSHAR P HEMANI, ADVOCATE for the Opponent(s) No. 1
MS VAIBHAVI K PARIKH, ADVOCATE for the Opponent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 16/02/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Learned counsel for the Revenue pointed out that tax effect involved in this appeal is below the minimum threshold limit provided by CBDT in circular dated 10.12.2015 which is made applicable also to pending appeals.
2. This appeal is, therefore, dismissed on the ground of low tax effect.
(AKIL KURESHI, J.)
Page 1 of 2
HC-NIC Page 1 of 2 Created On Fri Feb 19 02:24:31 IST 2016
O/TAXAP/2444/2009 ORDER
(Z.K.SAIYED, J.)
Jyoti
Page 2 of 2
HC-NIC Page 2 of 2 Created On Fri Feb 19 02:24:31 IST 2016