Gujarat High Court
Pr. Commissioner Of Income Tax-4 vs Saumya Construction Pvt ... on 29 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/TAXAP/24/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO.24 of 2016
=============================================
PR. COMMISSIONER OF INCOME TAX-4....Appellant(s)
Versus
SAUMYA CONSTRUCTION PVT LTD....Opponent(s)
=============================================
Appearance:
MR NITIN K MEHTA, SR. STANDING COUNSEL for the Appellant(s) No.1
MR SN SOPARKAR, SR. ADVOCATE with MR BS SOPARKAR, CAVEATOR
for the Opponent(s) No.1
=============================================
CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE G.R.UDHWANI
Date : 29/02/2016
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Heard Mr. Nitin Mehta, learned senior standing counsel for the appellant and Mr. S.N. Soparkar, learned senior advocate with Mr. B.S. Soparkar, learned advocate for the respondent appearing on caveat.
2. S.O. to 1st March, 2016 for orders.
( Harsha Devani, J. ) ( G.R. Udhwani, J. ) hki Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Mar 01 02:25:09 IST 2016