Gujarat High Court
Commissioner Of Income Tax vs Prabhudas Kishordas Tobacco Products ... on 14 February, 2008
TAXAP/882/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 882 of 2006
With
TAX APPEAL No. 883 of 2006
With
TAX APPEAL No. 886 of 2006
With
TAX APPEAL No. 949 of 2006
With
TAX APPEAL No. 1109 of 2006
To
TAX APPEAL No. 1110 of 2006
With
TAX APPEAL No. 1111 of 2006
With
TAX APPEAL No. 1114 of 2006
To
TAX APPEAL No. 1115 of 2006
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COMMISSIONER OF INCOME TAX Appellant(s)
Versus
PRABHUDAS KISHORDAS TOBACCO PRODUCTS LTD. Opponent(s)
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Appearance :
MR MANISH R BHATT for Appellant(s) : 1,
MRS SWATI SOPARKAR for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 14/02/2008
COMMON ORAL ORDER
Learned counsel for the appellant is directed to file Paper Book within three weeks. List it on 11th March, 2008.
Registry to place a copy in each matter.
( Y. R. MEENA, C. J. ) ( J. C. UPADHYAYA, J. ) kailash