COMMISSIONER OF INCOME TAX, AHMEDABAD Vs. C. A. TAKTAWALA
LAWS(SC)-2008-2-228
SUPREME COURT OF INDIA
Decided on February 12,2008

COMMISSIONER OF INCOME TAX, AHMEDABAD Appellant
VERSUS
C. A. Taktawala Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Having heard learned Counsel for the parties, we are of the view that the High Court had erred in not answering the question which, in our opinion, was the substantial question of law under Section 260A of the Income Tax Act, 1961 (sic. Section 27A of Wealth Tax Act, 1957).;


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