Gujarat High Court
Principal Commissioner Of Income Tax-1 vs Akash Oil Field Service (P) Ltd, on 27 March, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/312/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/TAX APPEAL NO. 312 of 2018
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F/TAX APPEAL NO. 313 of 2018
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F/TAX APPEAL NO. 356 of 2018
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F/TAX APPEAL NO. 357 of 2018
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F/TAX APPEAL NO. 366 of 2018
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F/TAX APPEAL NO. 378 of 2018
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F/TAX APPEAL NO. 386 of 2018
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F/TAX APPEAL NO. 387 of 2018
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F/TAX APPEAL NO. 388 of 2018
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F/TAX APPEAL NO. 409 of 2018
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F/TAX APPEAL NO. 428 of 2018
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F/TAX APPEAL NO. 464 of 2018
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F/TAX APPEAL NO. 465 of 2018
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F/TAX APPEAL NO. 466 of 2018
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PRINCIPAL COMMISSIONER OF INCOME TAX-1
Versus
AKASH OIL FIELD SERVICE (P) LTD,
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Appearance:
MRS MAUNA M BHATT(174) for the PETITIONER(s) No. 1
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C/TAXAP/312/2018 ORDER
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 27/03/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Office objections shall be removed on or before 10.4.2018, failing which, the matters shall stand dismissed for want of prosecution, without reference to the Court.
(AKIL KURESHI, J) (B.N. KARIA, J) raghu Page 2 of 2