Gujarat High Court
M/S Aavkar Infrastructure Company vs Deputy Commissioner Of Income Tax ... on 8 September, 2014
Bench: Harsha Devani, Sonia Gokani
C/SCA/12303/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 12303 of 2014
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M/S AAVKAR INFRASTRUCTURE COMPANY....Petitioner(s)
Versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE9 & 1....Respondent(s)
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Appearance:
Mr RK PATEL, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE Ms. JUSTICE HARSHA DEVANI
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
8th September 2014
ORAL ORDER (PER : HONOURABLE Ms. JUSTICE HARSHA DEVANI)
Heard Mr. R.K Patel, learned advocate for the petitioner. Issue notice, returnable on 29th September 2014. By way of ad interim relief, the respondent no.2 is permitted to proceed further pursuant to the impugned notice. He, however, shall not frame the final assessment.
Direct service is permitted.
{Harsha Devani, J.} {Ms. Sonia Gokani, J.} Prakash* Page 1 of 1