Gujarat High Court
Commissioner Of Income Tax Iv vs Shekhar G Patel L-H Of Govindbhai C Patel on 6 April, 2015
Author: M.R.Shah
Bench: M.R. Shah, S.H.Vora
O/OJCA/285/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 285 of 2015
In TAX APPEAL NO. 906 of 2014
With
TAX APPEAL NO. 906 of 2014
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COMMISSIONER OF INCOME TAX IV....Applicant(s)
Versus
SHEKHAR G PATEL L-H OF GOVINDBHAI C PATEL....Respondent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 06/04/2015
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
ORAL ORDER IN OJCA
1. Present application has been preferred by the applicant herein - original appellant - revenue to permit the applicant to amend the cause title of main tax appeal by furnishing fresh address of the respondent - assessee as mentioned in para 1 of the present application.
2. Having heard Shri Nitin Mehta, learned advocate appearing for the applicant revenue, present application is allowed. The applicant is permitted to amend the cause title of the main Tax Appeal No.906 of 2014, as prayed by Page 1 of 2 O/OJCA/285/2015 ORDER correcting the new address of the respondent - assessee, as mentioned in para 1 of the present application. Rule is made absolute accordingly. The applicant to amend the cause title of the main tax appeal accordingly.
ORAL ORDER IN TAX APPEAL Registry is directed to issue fresh Notice of admission upon the respondent - assessee at the new address as per the amended cause title.
(M.R.SHAH, J.) (S.H.VORA, J.) shekhar Page 2 of 2