Gujarat High Court
Hvk International Pvt Ltd vs Deputy Commissioner Of Income Tax - ... on 14 March, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/SCA/4054/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4054 of 2016
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HVK INTERNATIONAL PVT LTD....Petitioner(s)
Versus
DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE -
3....Respondent(s)
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Appearance:
MR SN SOPARKAR, SENIOR ADVOCATE with MR B S SOPARKAR,
ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 14/03/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. S. N. Soparkar, learned senior advocate for the petitioner.
2. Issue Notice returnable on 18th April, 2016. In the meanwhile, the Assessing Officer may proceed further pursuant to the impugned notice, he, however, shall not frame the final assessment without the prior permission of this court. Direct service is permitted.
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