Gujarat High Court
Commissioner Of Customs(Prev) vs Shree Dev Krupa Ship Breaking on 24 July, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
O/OJCA/141/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 141 of 2004
In
TAX APPEAL NO. 537 of 2004
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COMMISSIONER OF CUSTOMS(PREV)....Applicant(s)
Versus
SHREE DEV KRUPA SHIP BREAKING....Respondent(s)
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Appearance:
MS AMEE YAJNIK, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 24/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) As it is reported that the main Tax Appeal is already disposed of, no further order is required to be passed except disposing of the present application. Hence, the present application stands disposed of.
(M.R. SHAH, J.) (K.J. THAKER, J.) Siji Page 1 of 1