Gujarat High Court
Income Tax Officer vs Saket Corporation....Opponent(S) on 25 March, 2015
Author: M.R. Shah
Bench: M.R. Shah, S.H.Vora
O/TAXAP/107/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 107 of 2015
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INCOME TAX OFFICER....Appellant(s)
Versus
SAKET CORPORATION....Opponent(s)
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Appearance:
MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
NOTICE UNSERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 25/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Registry is directed to issue fresh Notice upon the respondent - assessee at the new address to be supplied by learned advocate appearing on behalf of the revenue, to be supplied on or before 30.3.2015, be made returnable on 27.4.2015.
(M.R.SHAH, J.) (S.H.VORA, J.) shekhar Page 1 of 1