Gujarat High Court
Commissioner Of Income Tax vs Raviraj Foils Ltd Opponent(S) on 18 January, 2008
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
TAXAP/767/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 767 of 2007
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
RAVIRAJ FOILS LTD Opponent(s)
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Appearance :
MR MANISH R BHATT 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 J.C.UPADHYAYA
Date : 18/01/2008
ORAL ORDER
Heard the learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether the Appellate Tribunal was right in law and on facts in deleting the addition of Rs.10,16,465/ being provision for doubtful debt added by the assessing officer while computing assessee's tax liability under section 115JB of the Act, and confirm by the CIT (A)?"
Issue notice to the other side. Paper book be filed within 3 months. List the Appeal for final hearing after 3 months (Y.R. Meena, C.J.) (J.C. Upadhyaya, J.) Pansala/B