Gujarat High Court
Mohammed Yusuf Shaikh Ahmed Maniyar vs Income Tax Officer Ward - 2(3)(8) on 30 April, 2019
Author: Harsha Devani
Bench: Harsha Devani, Bhargav D. Karia
C/SCA/17827/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17827 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 17827 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17941 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17943 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17945 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17946 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17951 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 17953 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
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NAJMA SIDDIQ HAKEEM
Versus
INCOME TAX OFFICER WARD 2(3)(8)
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Appearance:
MR MANISH J SHAH(1320) for the Petitioner(s) No. 1
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C/SCA/17827/2018 ORDER
MRS KALPANAK RAVAL(1046) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 30/04/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Learned advocate for the petitioner has tendered draft amendment in the respective petitions. The amendment is allowed in terms of the draft. The same shall be carried out forthwith.
Stand over to 25.6.2019.
Registry to place a copy of this order in each petition.
(HARSHA DEVANI, J) (BHARGAV D. KARIA, J) RAGHUNATH R NAIR Page 2 of 2 Downloaded on : Wed Sep 01 00:49:34 IST 2021