Gujarat High Court
Commissioner Of Income Tax-V vs Kalyanbhai L Vasa (Huf) on 10 October, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/217/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 217 of 2010
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R/TAX APPEAL NO. 1021 of 2011
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R/TAX APPEAL NO. 1027 of 2011
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R/TAX APPEAL NO. 1065 of 2014
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COMMISSIONER OF INCOME TAX-V
Versus
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C/TAXAP/217/2010 ORDER
KALYANBHAI L VASA (HUF)
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Appearance:
MRS MAUNA M BHATT(174) for the PETITIONER(s) No. 1
MRS SWATI SOPARKAR, MS VAIBHAVI PARIKH, MR SN DIVATIA, MR
HARDIK VORA, MR TEJ SHAH, M/S WADIAGHANDHY AND CO, MR
MANISH J SHAH, MR DHAVAL SHAH, MR DARSHAN R PATEL, RC JANI &
ASSOCIATE for the RESPONDENTS.
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 10/10/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned advocate Mrs. Bhatt, under instructions from the department, sought permission to withdraw these appeals since the tax effect involved in these appeals is below the minimum threshold limit provided by CBDT in its circular dated 11.07.2018 enabling the department to prefer and maintain appeals before the High Court. Permission is granted. Tax Appeals are disposed of accordingly.
(AKIL KURESHI, J) (B.N. KARIA, J) Raghu Page 5 of 5