Gujarat High Court
Commissioner Of Income Tax vs M/S Soham Builders - Opponent(S) on 28 June, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/569/2010 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 569 of 2010
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COMMISSIONER OF INCOME TAX - Appellant(s)
Versus
M/S SOHAM BUILDERS - Opponent(s)
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Appearance :
MR MANISH R BHATT Sr Advocate with Ms MAUNA M BHATT for Appellant
None for Opponent
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
28th June 2011
ORAL ORDER (Per : HONOURABLE MR.JUSTICE AKIL KURESHI)
Tax Appeal is admitted for consideration of following substantial question of law :-
[A] "Whether, in the facts and circumstances of the case, the Tribunal was right in upholding the order of CIT [A] taxing only a portion of the on-money received by the assessee, estimating the profit thereon between 25-35% ?"
{Akil Kureshi, J.} {Ms. Sonia Gokani, J.} HC-NIC Page 1 of 2 Created On Wed Jul 06 02:12:34 IST 2016 TAXAP/569/2010 2/2 ORDER Prakash* HC-NIC Page 2 of 2 Created On Wed Jul 06 02:12:34 IST 2016