Gujarat High Court
Pr. Commissioner Of Income Tax,Surat-1 vs M/S. Munisuvrat Corporation on 28 March, 2019
Author: Harsha Devani
Bench: Harsha Devani, Bhargav D. Karia
C/SCA/6926/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/SPECIAL CIVIL APPLICATION NO. 6926 of 2019
With
F/SPECIAL CIVIL APPLICATION NO. 6970 of 2019
With
F/SPECIAL CIVIL APPLICATION NO. 7605 of 2019
With
F/SPECIAL CIVIL APPLICATION NO. 8137 of 2019
With
F/TAX APPEAL NO. 7319 of 2019
With
F/TAX APPEAL NO. 7320 of 2019
With
F/TAX APPEAL NO. 7321 of 2019
With
F/TAX APPEAL NO. 7359 of 2019
With
F/TAX APPEAL NO. 7499 of 2019
With
F/TAX APPEAL NO. 7506 of 2019
With
F/TAX APPEAL NO. 7507 of 2019
With
F/TAX APPEAL NO. 7508 of 2019
With
F/TAX APPEAL NO. 7509 of 2019
With
F/TAX APPEAL NO. 7866 of 2019
With
F/TAX APPEAL NO. 7867 of 2019
With
F/TAX APPEAL NO. 8397 of 2019
With
F/TAX APPEAL NO. 8399 of 2019
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SUSHILABEN VELJIBHAI SHAH
Versus
JAMNAGAR MUNICIPAL CORPORATION
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Appearance:
MS MEGHA JANI(1028) for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
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C/SCA/6926/2019 ORDER
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 28/03/2019
COMMON ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Office objections to be removed on or before 20th April, 2019, failing which the concerned matter will stand dismissed for non-prosecution.
Registry to place a copy of this order in each matter.
(HARSHA DEVANI, J) (BHARGAV D. KARIA, J) Z.G. SHAIKH Page 2 of 2 Downloaded on : Thu Jul 25 22:09:01 IST 2019