Gujarat High Court
The Commissioner Of Income Tax (Tds) vs M/S.Priya Blue Industries ... on 14 September, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/TAXAP/604/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 604 of 2015
=========================================
THE COMMISSIONER OF INCOME TAX (TDS)....Appellant(s)
Versus
M/S.PRIYA BLUE INDUSTRIES PVT.LTD.....Opponent(s)
=========================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
=========================================
CORAM: HONOURABLE MS.JUSTICE HARSHA
DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 14/09/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mrs Mauna Bhatt, learned counsel for the appellant has submitted proposed substantial questions of law. The appellant is permitted to amend the memorandum of appeal by adding the proposed substantial questions of law.
Heard Mrs Mauna Bhatt, learned senior standing counsel for the appellant.
Issue notice returnable on 12th October 2015.
(HARSHA DEVANI, J.) (A.G.URAIZEE, J.) mohd Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Sep 17 01:17:38 IST 2015