Gujarat High Court
Commissioner Of Income Tax I vs Shreenathji ... on 26 March, 2015
Author: M.R. Shah
Bench: M.R. Shah, S.H.Vora
O/TAXAP/36/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 36 of 2015
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COMMISSIONER OF INCOME TAX I....Appellant(s)
Versus
SHREENATHJI CONSTRUCTION....Opponent(s)
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Appearance:
MR KM PARIKH, ADVOCATE for the Appellant(s) No. 1
NOTICE NOT RECD BACK for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 26/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of the learned advocate appearing on behalf of the appellant, Registry is directed to issue fresh notice upon the respondent making it returnable on 27/04/2015.
Direct service is permitted.
(M.R. SHAH, J.) (S.H. VORA, J.) Siji Page 1 of 1