Gujarat High Court
M/S Prasad Multi Services Private ... vs The Deputy Commissioner Of Income Tax on 7 February, 2019
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/TAXAP/1806/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/TAX APPEAL NO. 1806 of 2019
With
F/TAX APPEAL NO. 1855 of 2019
With
F/TAX APPEAL NO. 1856 of 2019
With
F/TAX APPEAL NO. 1924 of 2019
With
F/TAX APPEAL NO. 2166 of 2019
With
F/TAX APPEAL NO. 2167 of 2019
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GUJARAT STATE FERTILISERS AND CHEMICALS LTD.
Versus
DY. COMMISSIONER OF INCOME TAX, CIRCLE 1(1)
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Appearance:
MR MANISH J SHAH(1320) for the PETITIONER(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 07/02/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Office objections to be removed on or before 2nd March 2019, failing which the matters shall stand dismissed for non- prosecution.
Registry to place a copy of this order in each matter.
(HARSHA DEVANI, J) (A. P. THAKER, J) Vijay Page 1 of 1 Downloaded on : Thu Jun 27 15:06:40 IST 2019