Gujarat High Court
Pr.Commissioner Of Income Tax-3 vs Vivek Prahladbhai ... on 20 October, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/TAXAP/679/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 679 of 2015
TO
TAX APPEAL NO. 681 of 2015
With
TAX APPEAL NO. 523 of 2015
TO
TAX APPEAL NO. 525 of 2015
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PR.COMMISSIONER OF INCOME TAX-3
AHMEDABAD....Appellant(s)
Versus
VIVEK PRAHLADBHAI PATEL....Opponent(s)
=========================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
MR S.N. SOPARKAR, SENIOR ADVOCATE for the Respondent
=========================================
CORAM: HONOURABLE MS.JUSTICE HARSHA
DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 20/10/2015
COMMON ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mrs. Mauna Bhatt, learned Senior Standing Counsel for the appellant and Mr S.N. Soparkar, learned Senior Advocate for the respondent in each of the appeals.
Arguments are completed. Matters are to be posted for dictation of judgment on 26th October, 2015.
(HARSHA DEVANI, J.) (A.G.URAIZEE, J.) mohd Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Oct 22 02:19:54 IST 2015