Gujarat High Court
Aradhna Estate Pvt. Ltd vs Deputy Commissioner Of Income Tax on 7 December, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/21999/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21999 of 2017
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ARADHNA ESTATE PVT. LTD.....Petitioner(s)
Versus
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)
(1)....Respondent(s)
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Appearance:
MR MANISH J SHAH, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 07/12/2017
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr.J.P. Shah, Senior Advocate, learned counsel for the petitioner. Issue NOTICE returnable on 23.1.2018. By way of ad interim relief the respondent is restrained from proceeding further pursuant to notice dated 31.3.2017 issued under section 148 of the Income Tax Act, 1961 for the assessment year 2010-11. Direct service is permitted.
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