Gujarat High Court
Commissioner Of Income Tax - Iv vs Vishal Developers....Opponent(S) on 6 August, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
O/TAXAP/507/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 507 of 2014
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COMMISSIONER OF INCOME TAX - IV....Appellant(s)
Versus
VISHAL DEVELOPERS....Opponent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1
NOTICE UNSERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 06/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of Shri Nitin Mehta, learned advocate appearing on behalf of the appellant, Registry is directed to issue fresh NOTICE upon the opponent, at the new address to be furnished during the course of the day, making it returnable on 26/08/2014.
(M.R. SHAH, J.) (K.J. THAKER, J.) Siji Page 1 of 1