Gujarat High Court
Movaliya Bhikhubhai Balabhai vs Income Tax Officer - Tds - 1 - Surat & on 30 March, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/SCA/17944/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17944 of 2015
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MOVALIYA BHIKHUBHAI BALABHAI....Petitioner(s)
Versus
INCOME TAX OFFICER - TDS - 1 - SURAT & 1....Respondent(s)
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Appearance:
KUSHAL V. TIMBADIA, ADVOCATE for the Petitioner(s) No. 1
MR TUSHAR L SHETH, ADVOCATE for the Petitioner(s) No. 1
MR HARDIK VORA, ASSTT. GOVT PLEADER for the Respondent No. 2
MR SUDHIR M MEHTA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 30/03/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. Tushar Sheth, learned advocate for the petitioner and Mr. Sudhir Mehta, learned Senior Standing Counsel for the respondent No.1.
2. Having regard to the submissions advanced by the learned counsel for the respective parties, the court is of the view that the matter requires consideration. Hence, Issue Rule. Mr. Sudhir Mehta, learned Senior Standing Counsel waives service of notice of rule on behalf of the respondent No.1. Mr. Hardik Vora, learned Assistant Government Pleader waives service of notice of rule on Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Mar 31 01:19:04 IST 2016 C/SCA/17944/2015 ORDER behalf of the respondent No.2.
3. Having regard to the controversy involved in the present case, which lies in a very narrow compass and with the consent of the learned advocates for the parties, the matter was taken up for final hearing today.
4. Heard the learned counsel for the respective parties.
5. Arguments are concluded. Matter to be posted for dictation of judgment on 31st March, 2016.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Mar 31 01:19:04 IST 2016