Gujarat High Court
Shree Chalthan Vibhag Khand vs Deputy Commissioner Of Income Tax on 15 December, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, K.J.Thaker
C/SCA/17870/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17870 of 2014
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SHREE CHALTHAN VIBHAG KHAND....Petitioner(s)
Versus
DEPUTY COMMISSIONER OF INCOME TAX....Respondent(s)
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Appearance:
MR MANISH J SHAH, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 15/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Notice returnable on 06.01.2015. Till then, no final order shall be passed. Direct service is permitted.
(K.S.JHAVERI, J.) (K.J.THAKER, J) divya Page 1 of 1