Gujarat High Court
Commissioner Of Income Tax vs M/S. Raghuvir Synthetics Ltd. ... on 20 September, 2007
TAXAP/382/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 382 of 2007
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
M/S. RAGHUVIR SYNTHETICS 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 AKIL KURESHI
Date : 20/09/2007
ORAL ORDER
Heard learned counsel for the appellant. The appeal is admitted in terms of the following substantial question of law.
"Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT(A) deleting the disallowance of interest u/S.36(1)(iii) of the Act on the ground that the assessee failed to prove that the interest free loan was given from its own interest free funds and not from borrowed funds?"
Issue notice to the respondent. Paper book be filed within three months. List the appeal for final hearing after three months.
( Y. R. MEENA, C. J. ) ( AKIL KURESHI, J. ) kailash HC-NIC Page 1 of 1 Created On Thu Jun 16 02:15:51 IST 2016