Gujarat High Court
Principal Commissioner Of Income Tax vs Astral Poly Technik Ltd on 6 September, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
O/OJCA/431/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 431 of 2017
In STAMP NUMBER NO. 1133 of 2017
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PRINCIPAL COMMISSIONER OF INCOME TAX-1....Applicant(s)
Versus
ASTRAL POLY TECHNIK LTD.....Respondent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) For the reasons stated in the application and those which are made out before us during the course of the arguments, delay is condoned. Civil Application (OJ) is disposed of. Rule is made absolute.
(AKIL KURESHI, J.)
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O/OJCA/431/2017 ORDER
(BIREN VAISHNAV, J.)
ANKIT
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