Gujarat High Court
Sarvodaya Charitable Trust vs Income Tax Officer (Exemption) on 14 October, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/6097/2020 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 6097 of 2020
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SARVODAYA CHARITABLE TRUST Versus COMMISSIONER OF INCOME TAX (EXEMPTIONS) AHMEDABAD ========================================================== Appearance:
MR B S SOPARKAR for the PETITIONER(s) No. MR MANISH BHATT ASSISTED BY MRS MAUNA M BHATT for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH and HONOURABLE MR. JUSTICE J.B.PARDIWALA Date : 14/10/2020 IA ORDER (PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) We have heard Mr. Bandish Soparkar, the learned counsel for the applicant and Mr.Manish Bhatt, the learned Senior Advocate appeared for the respondent department.
Listing application is allowed. Let the main petition be listed on 20-10-2020 in the top 10 cases.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) A. B. VAGHELA/RADHAN Page 1 of 1 Downloaded on : Fri Oct 16 02:06:12 IST 2020