Gujarat High Court
Principal Commissioner Of Income Tax vs Shreeji Shipping Services (India) Ltd on 27 June, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
O/OJCA/204/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 204 of 2016
In
STAMP NUMBER NO. 574 of 2016
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PRINCIPAL COMMISSIONER OF INCOME TAX....Applicant(s)
Versus
SHREEJI SHIPPING SERVICES (INDIA) LTD....Respondent(s)
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Appearance:
MR PRANAV G DESAI, ADVOCATE for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 27/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) For the reasons stated in the application and those which are made out before us during the course of the arguments, delay is condoned. Civil Application is disposed of. Rule is made absolute.
(AKIL KURESHI, J.)
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O/OJCA/204/2016 ORDER
(A.J. SHASTRI, J.)
ANKIT
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