Gujarat High Court
M/S Prolife Industries Ltd. vs The Income Tax Officer Ward-3(1)(2) on 2 December, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/21175/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 21175 of 2019
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M/S PROLIFE INDUSTRIES LTD.
Versus
THE INCOME TAX OFFICER WARD-3(1)(2)
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Appearance:
MR VARIS V ISANI(3858) 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 : 02/12/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Varis V. Isani, learned advocate for the petitioner.
Issue notice, returnable on 7th January, 2020. By way of ad-interim relief, further proceedings pursuant to the impugned notice dated 31st March, 2019 issued by the respondent under section 148 of the Income Tax Act, 1961 for assessment year 2012-2013 are hereby stayed.
Direct service, is permitted.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) BINOY B PILLAI Page 1 of 1 Downloaded on : Mon Dec 02 22:43:57 IST 2019