Gujarat High Court
Pooja Tex Prints Pvt Ltd vs The Additional Commissioner Of Central ... on 18 September, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/26792/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/TAX APPEAL NO. 26792 of 2018
With
F/TAX APPEAL NO. 26995 of 2018
With
CIVIL APPLICATION NO. 1 Of 2018
With
F/TAX APPEAL NO. 27038 of 2018
With
CIVIL APPLICATION NO. 1 Of 2018
With
F/TAX APPEAL NO. 27245 of 2018
With
F/TAX APPEAL NO. 27247 of 2018
With
F/TAX APPEAL NO. 27293 of 2018
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PRINCIPAL COMMISSIONER OF INCOME TAX CADODARA 3
Versus
M/S NARNARAYAN CORPORATION
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Appearance:
MR.VARUN K.PATEL(3802) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 18/09/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Office objections to be removed latest by 01.10.2018 failing which the matters shall stand dismissed for non-prosecution without further referring to the Court.
(AKIL KURESHI, J) (B.N. KARIA, J) JYOTI V. JANI Page 1 of 1