Gujarat High Court
Himadri Kandarp Mehta L/H Of Late ... vs The Income Tax Officer on 25 September, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/16323/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16323 of 2019
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HIMADRI KANDARP MEHTA L/H OF LATE KANDARP
YASHASHVIBHAI MEHTA
Versus
THE INCOME TAX OFFICER
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 25/09/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard, Mr. Tushar Hemani, Senior Advocate, learned counsel for the petitioner.
2. Issue Notice, returnable on 21st October 2019. By way of ad-interim relief, the respondent is restrained from proceeding further pursuant to the impugned notice dated 12.03.2019, issued under section 148 of the Income Tax Act, 1961. Direct service is permitted.
[ Harsha Devani, J. ] [ Sangeeta K. Vishen, J. ] hiren Page 1 of 1 Downloaded on : Sat Sep 28 00:22:48 IST 2019