Gujarat High Court
Director Of Income Tax (Exemption) vs Ahmedabad South Indian Association ... on 25 July, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
TAXAP/864/2010 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 864 of 2010
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DIRECTOR OF INCOME TAX (EXEMPTION) - Appellant(s)
Versus
AHMEDABAD SOUTH INDIAN ASSOCIATION CHARITABLE TRUST -
Opponent(s)
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Appearance :
MR MR BHATT, SR. ADVO WITH MRS MAUNA M BHATT for Appellant(s) : 1,
MR KR DIXIT for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 25/07/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Tax Appeal is admitted for consideration of following substantial question of law:
"Whether the Appellate Tribunal is right in law and on facts in reversing the order of the CIT(A) in denying the exemption u/s.10 and 11 of the act and restoring the issue to the file of Assessing Officer for fresh adjudication though the donations received by the assessee was not accounted?"
To be heard with Tax Appeal No.863 of 2010.
(Akil Kureshi, J.) (Ms.Sonia Gokani, J.) (vjn) HC-NIC Page 1 of 1 Created On Wed Jun 08 01:14:44 IST 2016