Gujarat High Court
The Commissioner Of Income Tax I vs Samir Synthetics Mill Opponent(S) on 10 April, 2008
TAXAP/199/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 199 of 2008
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THE COMMISSIONER OF INCOME TAX I Appellant(s)
Versus
SAMIR SYNTHETICS MILL 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 : 10/04/2008
ORAL ORDER
Heard learned counsel for the appellant.
The appeal is admitted in terms of the following question: "Whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the CIT (A) deleting the addition of Rs. 14,23,340/ made in respect of unaccounted purchases found during the course of search and seizure operation carried out by the Central Excise Department?"
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.) */Mohandas HC-NIC Page 1 of 1 Created On Fri Jun 10 01:39:50 IST 2016