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Gujarat High Court

Rushil Decor Ltd. vs Dy. Commissioner Of Income Tax Circle ... on 4 February, 2021

Author: J. B. Pardiwala

Bench: J.B.Pardiwala, Ilesh J. Vora

         C/SCA/17812/2018                                         ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION               NO.   17812 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17815 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17816 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17820 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17821 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17822 of 2018
                            With
        R/SPECIAL CIVIL APPLICATION              NO. 17823 of 2018
==========================================================
                     RUSHIL DECOR LTD.
                           Versus
       DY. COMMISSIONER OF INCOME TAX CIRCLE 3(1)(2)
==========================================================
Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
MRS MAUNA M BHATT(174) for the Respondent(s) No. 1
==========================================================
 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR. JUSTICE ILESH J. VORA

                            Date : 04/02/2021

                            COMMON ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) We have heard Mr.Tushar Hemani, the learned Senior Counsel assisted by Ms. Vaibhavi Parikh, the learned counsel appearing for the writ applicant and Mr. M.M.Bhatt, the learned Senior Counsel assisted by Mrs. Mauna Bhatt, the learned Sr. Standing Counsel appearing for the Revenue.

We are of the view that, we should wait for some time as the matters before the Supreme Court on identical issue are to come up for hearing in the Page 1 of 2 Downloaded on : Fri Feb 05 05:28:14 IST 2021 C/SCA/17812/2018 ORDER second week of March, 2021. The decision that may be taken by the Supreme Court may have a direct bearing on the present proceedings.

Let these matters be notified on 05.04.2021.

(J. B. PARDIWALA, J) (ILESH J. VORA,J) SUCHIT Page 2 of 2 Downloaded on : Fri Feb 05 05:28:14 IST 2021