Gujarat High Court
Sampatraj Dharmichand Jain vs Income Tax Officer on 23 March, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/SCA/4646/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4646 of 2016
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SAMPATRAJ DHARMICHAND JAIN....Petitioner(s)
Versus
INCOME TAX OFFICER....Respondent(s)
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Appearance:
MS VAIBHAVI K PARIKH, ADVOCATE for the Petitioner(s) No. 1
MR TUSHAR P HEMANI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 23/03/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. Tushar Hemani, learned advocate for the petitioner.
2. Issue Notice returnable on 18th April, 2016. By way of ad-interim relief, further proceedings pursuant to the impugned notice dated 30.3.2015 issued under section 148 of the Income Tax Act, 1961 are hereby stayed. Direct service is permitted today.
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