Gujarat High Court
Commissioner Of Income Tax Vi vs State Bank Of Saurashtra on 25 November, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, K.J.Thaker
O/OJCA/658/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 658 of 2014
In TAX APPEAL NO. 208 of 2002
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COMMISSIONER OF INCOME TAX VI....Applicant(s)
Versus
STATE BANK OF SAURASHTRA....Respondent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
MR RK PATEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 25/11/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) ORDER IN CIVIL APPLICATION In view of the averments made in the application, the same is allowed in terms of paragraph No.5(A). The application stands disposed of accordingly.
(K.S.JHAVERI, J.)
(K.J.THAKER, J)
Page 1 of 2
CIVIL APPLICATION/658/2014 27/11/2014 01:38:16 AM
O/OJCA/658/2014 ORDER
ORDER IN TAX APPEAL.
Issue Notice to the newly substituted respondent, making it returnable on 16th December, 2014.
(K.S.JHAVERI, J.) (K.J.THAKER, J) pawan Page 2 of 2 CIVIL APPLICATION/658/2014 27/11/2014 01:38:16 AM