Gujarat High Court
Rushil Decor Ltd. vs Dy. Commissioner Of Income Tax Circle ... on 5 April, 2021
Author: R.M.Chhaya
Bench: R.M.Chhaya, Ilesh J. Vora
C/SCA/17812/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17812 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17815 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17816 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17820 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17821 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17822 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 17823 of 2018
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RUSHIL DECOR LTD.
Versus
DY. COMMISSIONER OF INCOME TAX CIRCLE 3(1)(2)
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
MRS MAUNA M BHATT(174) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 05/04/2021
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) Heard Mr. Tushar Hemani, learned Senior Counsel assisted by Ms. Vaibhavi Parikh, learned counsel for the petitioner and Mr. M.M.Bhatt, learned Senior Counsel assisted by Mrs. Mauna Bhatt, learned Sr. Standing Counsel for the Revenue.
Mr. Bhatt states that, the matters of identical issue are pending before the Supreme Court and hence, prays for adjournment.
Page 1 of 2 Downloaded on : Mon Apr 05 21:01:46 IST 2021 C/SCA/17812/2018 ORDERTo be listed after the Note is filed by either side.
(R.M.CHHAYA, J) (ILESH J. VORA,J) SUCHIT Page 2 of 2 Downloaded on : Mon Apr 05 21:01:46 IST 2021