Gujarat High Court
Commissioner Of Income Tax V vs Mustafamiya H Sheikh on 31 August, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
O/OJMCA/131/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (OJ) NO. 131 of 2016
In TAX APPEAL NO. 533 of 2013
==========================================================
COMMISSIONER OF INCOME TAX V....Applicant(s)
Versus
MUSTAFAMIYA H SHEIKH....Respondent(s)
==========================================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
MR SN DIVATIA, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 31/08/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Request for restoration of Tax Appeal No.533 of 2013 is granted. Misc. Civil Application is disposed of.
(AKIL KURESHI, J.)
Page 1 of 2
HC-NIC Page 1 of 2 Created On Fri Sep 02 02:49:53 IST 2016
O/OJMCA/131/2016 ORDER
(A.J. SHASTRI, J.)
ANKIT
Page 2 of 2
HC-NIC Page 2 of 2 Created On Fri Sep 02 02:49:53 IST 2016