Gujarat High Court
Allscripts (India) Llp vs The Assistant Commissioner Of Income ... on 19 December, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/22642/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22642 of 2019
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ALLSCRIPTS (INDIA) LLP
Versus
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1)
(1)
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Appearance:
MS VAIBHAVI K PARIKH(3238) 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 : 19/12/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard, Mr. Tushar Hemani, Senior Advocate, learned counsel with Ms. Vaibhavi Parikh and Mr. Parimalsinh Parmar, learned advocates for the petitioner.
2. Issue Notice, returnable on 27th January 2020. By way of ad-interim relief, further proceedings pursuant to the impugned notice dated 28.03.2019 issued by the respondent under section 148 of the Income Tax Act, 1961 for the assessment year 2012-13, are hereby stayed.
Direct service is permitted.
[ Harsha Devani, J. ] [ Sangeeta K. Vishen, J. ] hiren Page 1 of 1 Downloaded on : Sat Dec 21 10:45:26 IST 2019