Gujarat High Court
Mahalaxmi vs Asstt on 16 June, 2008
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TAXAP/373/1999 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX
APPEAL No. 373 of 1999
=========================================================
MAHALAXMI
FABRIC MILLS LTD. - Appellant(s)
Versus
ASSTT.
C.I.T. - Opponent(s)
=========================================================
Appearance :
MR
JP SHAH for Appellant(s) : 1,
MR MANISH R
BHATT for Opponent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE D.A.MEHTA
and
HONOURABLE
MR.JUSTICE H.B.ANTANI
Date
: 16/06/2008
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.A.MEHTA) The aforesaid matter has been notified vide Board generated today i.e. 16.06.2008 at 11:51:30 a.m. as reflected in the Board.
In the circumstances, though the Bench has assesmbled no Advocates are present. Accordingly the Bench has been constrained to adjourn the matter.
To be listed on 17.06.2008.
(D.A.Mehta, J.) (H.B.Antani, J.) M.M.BHATT Top