Gujarat High Court
The Principal Commissioner Of Income ... vs Gujarat Flurochemicals Ltd. on 10 February, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/CA/445/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 445 of 2020
In F/TAX APPEAL NO. 43521 of 2019
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THE PRINCIPAL COMMISSIONER OF INCOME TAX, VADODARA 1
Versus
GUJARAT FLUROCHEMICALS LTD.
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Appearance:
MR.VARUN K.PATEL(3802) for the Applicant(s) No. 1
MR B S SOPARKAR(6851) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 10/02/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Having gone through the averments made in the present application, the same is allowed. The delay of 31 days is hereby condoned.
The Tax Appeal be notified for admission hearing, subject to the removal of office objections, if any.
The Civil Application stands disposed of accordingly.
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) PALAK Page 1 of 1 Downloaded on : Tue Feb 11 23:39:44 IST 2020