Gujarat High Court
Areez Khambatta Benevolent Trust vs Deputy Commissioner Of Income Tax ... on 12 February, 2019
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/SCA/16791/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16791 of 2018
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AREEZ KHAMBATTA BENEVOLENT TRUST
Versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1 EXEMPTION
AHMEDABAD
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Appearance:
MR B S SOPARKAR(6851) for the PETITIONER(s) No. 1
MRS MAUNA M BHATT(174) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 12/02/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. B. S. Soparkar, learned advocate for the petitioner and Mrs. Mauna Bhatt, learned senior standing counsel for the respondent.
2. Rule. Mrs. Mauna Bhatt, learned senior standing counsel waives service of notice of rule on behalf of the respondent.
3. Arguments are concluded. The matter to be posted for dictation of judgment on 13th February, 2019.
(HARSHA DEVANI, J) (A. P. THAKER, J) B.U. PARMAR Page 1 of 1