Gujarat High Court
Commissioner Of Income Tax - Iii vs Manoj Indravadan ... on 23 July, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
O/TAXAP/821/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 820 of 2014
with
TAX APPEAL NO. 821 of 2014
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COMMISSIONER OF INCOME TAX - III....Appellant(s)
Versus
MANOJ INDRAVADAN CHOKSHI....Opponent(s)
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Appearance:
MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE M.R. SHAH
and
HONOURABLE MR. JUSTICE K.J.THAKER
Date : 23/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Office objections to be removed on or before 01/08/2014 failing which Registry is directed to notify the matters for appropriate order for dismissing the same for non-prosecution on 05/08/2014.
(M.R. SHAH, J.) (K.J. THAKER, J.) Siji Page 1 of 1