Gujarat High Court
Manishkumar Pravinbhai Kiri vs Asst. Commissioner Of Income Tax on 24 September, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/15475/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15475 of 2015
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MANISHKUMAR PRAVINBHAI KIRI....Petitioner(s)
Versus
ASST. COMMISSIONER OF INCOME TAX....Respondent(s)
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Appearance:
MR TUSHAR P HEMANI, ADVOCATE for the Petitioner(s) No. 1
MS VAIBHAVI K PARIKH, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 24/09/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Tushar Hemani, learned advocate for the petitioner.
Issue Notice returnable on 13th October, 2015. By way of ad-interim relief, further proceedings pursuant to the impugned notice dated 31.3.2015 issued under section 148 of the Income Tax Act, 1961 are hereby stayed.
Direct service is permitted.
(HARSHA DEVANI, J.) (A.G.URAIZEE, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Sep 25 02:34:56 IST 2015 C/SCA/15475/2015 ORDER zgs Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Sep 25 02:34:56 IST 2015