Gujarat High Court
The Commissioner Of Income Tax-Iv vs Ramanbhai B Patel....Opponent(S) on 1 December, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, K.J.Thaker
O/TAXAP/207/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 207 of 2008
TO
TAX APPEAL NO. 210 of 2008
With
TAX APPEAL NO. 255 of 2008
With
TAX APPEAL NO. 519 of 2008
With
TAX APPEAL NO. 620 of 2008
With
TAX APPEAL NO. 712 of 2008
With
TAX APPEAL NO. 746 of 2008
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THE COMMISSIONER OF INCOME TAX-IV....Appellant(s)
Versus
RAMANBHAI B PATEL....Opponent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1
RULE UNSERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 01/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. In all these matters, where the respondent/s is/are not served, Registry to issue Fresh Notice to the unserved respondent/s, making it returnable on 9th January, 2015.
Page 1 of 2O/TAXAP/207/2008 ORDER
2. In the matters where the learned counsel for the appellants has to take action for serving unserved respondent/s, they may do so within a period of four weeks from today, failing which the appeal/s concerned shall be listed on 9th January, 2015 for passing appropriate orders.
3. Registry is directed to keep a copy of this order in each matter.
(K.S.JHAVERI, J.) (K.J.THAKER, J) divya Page 2 of 2