Gujarat High Court
Shri Nilesh Kalidas Shah vs Assistant Commissioner Of Income-Tax on 3 December, 2002
Author: A.R.Dave
Bench: A.R.Dave
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No 301 of 2002
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SHRI NILESH KALIDAS SHAH
Versus
ASSISTANT COMMISSIONER OF INCOME-TAX
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Appearance:
1. TAX APPEAL No. 301 of 2002
MR JP SHAH for Petitioner No. 1
MR KETAN H SHAH for Petitioner No. 1
.......... for Respondent No. 1
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CORAM : MR.JUSTICE A.R.DAVE
and
MR.JUSTICE K.M.MEHTA
Date of Order: 03/12/2002
ORAL ORDER
(Per : MR.JUSTICE A.R.DAVE) Heard learned advocate Shri J.P. Shah.
Admit. The following substantial question of law arises in this appeal;
(i) "Whether on the facts and in the circumstances of the case the Tribunal was right in law in reversing the well reasoned order of C.I.T. (Appeals) without assigning any reason for reversing the same?"
(A.R. DAVE,J.) (K.M. MEHTA,J.) siji