Gujarat High Court
Dy. Cit vs Muslim Co-Op. Housing ... on 9 June, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
O/TAXAP/582/1999 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 582 of 1999
With
INCOME TAX REFERENCE NO. 112 of 1987
With
INCOME TAX REFERENCE NO. 19 of 1988
With
INCOME TAX REFERENCE NO. 324 of 1993
With
INCOME TAX REFERENCE NO. 119 of 1994
With
INCOME TAX REFERENCE NO. 120 of 1994
With
INCOME TAX REFERENCE NO. 159 of 1994
With
INCOME TAX REFERENCE NO. 269 of 1994
With
INCOME TAX REFERENCE NO. 194 of 1995
With
INCOME TAX REFERENCE NO. 69 of 1995
With
INCOME TAX REFERENCE NO. 118 of 1996
With
INCOME TAX REFERENCE NO. 22 of 1997
With
INCOME TAX REFERENCE NO. 29 of 1997
With
TAX APPEAL NO. 307 of 1999
With
TAX APPEAL NO. 308 of 1999
======================================
DY. CIT....Appellant(s)
Versus
MUSLIM CO-OP. HOUSING SOC.LTD.....Opponent(s)
======================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
MR SN DIVATIA, ADVOCATE for the Opponent(s) No. 1
======================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Page 1 of 2
O/TAXAP/582/1999 ORDER
Date : 09/06/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Registry is directed to see that the statement of case in each Reference is received from the concerned tribunal within a period of four weeks from today. Stand over to 07/07/2014 for compliance.
(M.R.SHAH, J.) (K.J.THAKER, J) Siji Page 2 of 2