Gujarat High Court
Infinium Det-Chem Private Limited vs Income Tax Officer , Ward 2(1)(3), ... on 25 October, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/19526/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19526 of 2019
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INFINIUM DET-CHEM PRIVATE LIMITED
Versus
INCOME TAX OFFICER , WARD 2(1)(3), AHMEDABAD
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Appearance:
MR B S SOPARKAR(6851) 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 : 25/10/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. B.S. Soparkar, learned advocate for the petitioner invited the attention of the court to an order dated 14.10.2019 passed by this court in Special Civil Application No.17867 of 2019, to submit that in similar set of facts and circumstances, this court has issued notice and granted interim relief.
In view of the above, Issue Notice returnable on 25th November, 2019. By way of ad-interim relief, further proceedings pursuant to the impugned notice dated 28.3.2019 issued under section 148 of the Income Tax Act, 1961 for assessment year 2012-13 are hereby stayed.
Direct service is permitted today.
(HARSHA DEVANI, J) (SANGEETA K. VISHEN,J) Z.G. SHAIKH Page 1 of 1 Downloaded on : Sat Oct 26 05:43:57 IST 2019