Jamadar Travels vs Commissioner Of Income Tax Iii
2021 Latest Caselaw 5660 Guj

        C/CA/920/2021                           ORDER DATED: 08/06/2021




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CIVIL APPLICATION NO. 920 of 2021

                    In F/TAX APPEAL NO. 7248 of 2021

=======================================
                      JAMADAR TRAVELS
                            Versus
              COMMISSIONER OF INCOME TAX III
=======================================
Appearance:
MR. HARDIK V VORA(7123) for the Applicant(s) No. 1
for the Respondent(s) No. 1
=======================================

CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                           Date : 08/06/2021

                    ORAL ORDER

(PER : HONOURABLE MS. JUSTICE BELA M. TRIVEDI)

After making arguments for some time, learned advocate Mr. Hardik Vora for the applicant seeks time to cite the judgments on condonation of delay in the matters where the appellant would have filed the tax appeal after approaching the Tribunal under section 254 of the Income Tax Act, 1961.

Put up on 9th June 2021.

[ Bela M. Trivedi, J. ]

[ A. C. Joshi, J. ] hiren