Laxmi Dye Chem vs State Of Gujarat
2022 Latest Caselaw 1526 Guj

     C/TAXAP/138/2022                                         ORDER DATED: 09/02/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/TAX APPEAL NO. 138 of 2022
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
                      In R/TAX APPEAL NO. 138 of 2022
==========================================================
                                LAXMI DYE CHEM
                                     Versus
                               STATE OF GUJARAT
==========================================================
Appearance:
MR MOHAMMADIRFAN M SHAIKH(11921) for the Appellant(s) No. 1
MR VARIS V ISANI(3858) for the Appellant(s) No. 1
MR UTKARSH SHARMA AGP for the Opponent(s) No. 1
==========================================================
  CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE NISHA M. THAKORE
                   Date : 09/02/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

We have heard Mr. Varis V. Isani, the learned counsel appearing for the appellant and Mr. Utkarsh Sharma, the learned AGP appearing for the respondent.

None of the questions of law as formulated in the memorandum of the Tax Appeal could be termed as substantial questions of law. The issue stood covered with the judgment and order passed by a Coordinate Bench in the Special Civil Application No.5625 of 2021 decided on 17.06.2021 in the case of the writ applicant itself. The Appeal stands dismissed.

Civil Application also stands disposed of accordingly.

(J. B. PARDIWALA, J)

(NISHA M. THAKORE,J) Y.N. VYAS