Gujarat High Court
Bharatmaiya Memorial Foundation vs Dy. Commissioner Of Income Tax ... on 22 November, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/20513/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 20513 of 2017
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BHARATMAIYA MEMORIAL FOUNDATION....Petitioner(s)
Versus
DY. COMMISSIONER OF INCOME TAX (EXEMPTION ) -2,
AHMEDABAD....Respondent(s)
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Appearance:
MR. HARDIK V VORA, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 22/11/2017
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Hardik Vora, learned advocate for the petitioner.
Issue Notice returnable on 12th December, 2017. In the meanwhile, the respondents are restrained from making any coercive recovery pursuant to the impugned order.
Direct service is permitted.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) zgs Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Nov 22 23:35:01 IST 2017