Bombay High Court
Shah Nanji Nagsi Exports Private ... vs Dcit/ Acit, Circle 4, Nagpur And Others on 4 July, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
935-wp 1988-23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAW) NO.1948 OF 2023
IN
CIVIL WRIT PETITION NO. 1988 OF 2023
Shah Nanji Nagsi Exports Private Limited -Vs-Deputy Commissioner of Income tax and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Ms. Kartika Motdhare counsel h/f Mr.K.A. Hirani, counsel for the petitioner.
Mr. Anand Parchure, counsel for respondent Nos.1 to 5.
CORAM : A.S.CHANDURKAR &
MRS.VRUSHALI V. JOSHI, JJ.
DATED : 04.07.2023.
Considering the reasons stated in the civil application, the amendment is allowed. The same be carried out within a period of one week from today. Civil Application is disposed of.
WRIT PETITION NO.1988 of 2023 Stand over after three weeks to enable the respondents to file the reply to the amended petition.
JUDGE JUDGE
Kavita
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