Gujarat High Court
Sunita Girishkumar Mittal vs The Income Tax Officer on 28 November, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/20974/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20974 of 2019
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SUNITA GIRISHKUMAR MITTAL
Versus
THE INCOME TAX OFFICER
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 28/11/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Tushar P. Hemani, Senior Advocate, learned counsel with Ms. Vaibhavi K. Parikh and Mr. Parimalsinh B. Parmar, learned advocates for the petitioner.
Issue notice, returnable on 20th January, 2020. By way of ad-interim relief, the further proceedings pursuant to the impugned notice dated 29th March, 2019 issued by the respondent under section 148 of the Income Tax Act, 1961 for assessment year 2012-2013 are hereby stayed.
Direct service, is permitted.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) BINOY B PILLAI Page 1 of 1 Downloaded on : Fri Nov 29 04:01:33 IST 2019