LAWS(GJH)-2009-2-337

CIT Vs. CHEMICOAT LIMITED

Decided On February 02, 2009
CIT Appellant
V/S
Chemicoat Limited Respondents

JUDGEMENT

(1.) INCOME Tax Appellate Tribunal, Ahmedabad Bench "C" has referred the following question, at the instance of applicant Revenue, for assessment years 1984 -85 and 1988 -89:

(2.) HEARD learned senior advocate Shri M.R. Bhatt on behalf of applicant Revenue. It was pointed out that while passing the impugned order dated 3/7/1998, the Tribunal has placed reliance upon its own order for earlier assessment years which had been brought before this Court by way of different references, and the controversy now stands concluded against the Revenue.

(3.) THOUGH served, none appears on behalf of respondent assessee.