Gujarat High Court
Neesa Leisure Ltd vs Deputy Commissioner Of on 17 April, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
NEESA LEISURE LTD....Petitioner(s)V/SDEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2(2) C/SCA/6811/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 6811 of 2013 ================================================================ NEESA LEISURE LTD....Petitioner(s) Versus DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2(2) & 1....Respondent(s) ================================================================ Appearance: MR RAVISH D BHATT, ADVOCATE for the Petitioner(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 17/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Notice, returnable on 6th May, 2013.
Direct Service is permitted.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) siddharth// Page 1 of 1