Gujarat High Court
Deputy Commissioner Income Tax - Tds ... vs Vadofone Essar Gujarat Limited & on 24 March, 2015
Author: M.R. Shah
Bench: M.R. Shah, S.H.Vora
C/SCA/5014/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5014 of 2015
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DEPUTY COMMISSIONER INCOME TAX - TDS CIRCLE....Petitioner(s)
Versus
VADOFONE ESSAR GUJARAT LIMITED & 1....Respondent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 24/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Leave to amend. Amendment be carried out forthwith.
Notice to the respondent No.1, returnable on 31.03.2015. Direct service is permitted.
(M.R.SHAH, J.) (S.H.VORA, J.) Hitesh Page 1 of 1