Gujarat High Court
L. M. Agrofresh Private Limited, Rajesh ... vs Deputy Commissioner Of Income Tax ... on 22 October, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/18950/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 18950 of 2019
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L. M. AGROFRESH PRIVATE LIMITED, RAJESH MOHANLAL
MOTWANI
Versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 2(1)(2)
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Appearance:
DARSHAN R PATEL(8486) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 22/10/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard, Mr. R. K. Patel, learned advocate with Mr. Darshan Patel, learned advocate for the petitioner.
2. Issue Notice, returnable on 10th December 2019. By way of ad-interim relief, the respondent is restrained from proceedings further pursuant to the impugned notice dated 25.03.2019 issued under section 148 of the Income Tax Act, 1961 for the Assessment Year 2012-13. Direct service is permitted.
[ Harsha Devani, J. ] [ Sangeeta K. Vishen, J. ] hiren Page 1 of 1 Downloaded on : Tue Oct 22 23:22:26 IST 2019