Gujarat High Court
Torrent Power S.E.C. Limited vs Assistant Commissioner Of Income Tax on 4 November, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/5692/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5692 of 2006
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TORRENT POWER S.E.C. LIMITED....Petitioner(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX....Respondent(s)
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Appearance:
MRS SWATI SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
MR BB NAIK, ADVOCATE for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 04/11/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Registry to show the name of Mr. Sudhir Mehta, learned standing counsel as appearing on behalf of the respondent No.1 instead of Mr. B. B. Naik, learned advocate.
(HARSHA DEVANI, J.) (A.G.URAIZEE,J) parmar* Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Nov 06 02:13:40 IST 2015