Gujarat High Court
Skaylark Cmc Private Limited vs Income Tax Officer & on 22 December, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/SCA/14908/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14908 of 2015
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SKAYLARK CMC PRIVATE LIMITED....Petitioner(s)
Versus
INCOME TAX OFFICER & 1....Respondent(s)
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Appearance:
MR KETAN H SHAH, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR.VARUN K.PATEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 22/12/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned advocate Mr.Varun Patel for the Department pointed out that the refunds to the assessee have already been granted. Counsel Mr.Ketan Shah for the petitioner agreed to this statement. This petition is disposed of accordingly.
(AKIL KURESHI, J.) (MOHINDER PAL, J.) KMGThilake) Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Dec 23 02:17:45 IST 2015