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Bhimji Velji Sorathia Construction ... vs Assistant Commissioner Of Income Tax, ...
2026 Latest Caselaw 436 Guj

Citation : 2026 Latest Caselaw 436 Guj
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Bhimji Velji Sorathia Construction ... vs Assistant Commissioner Of Income Tax, ... on 9 February, 2026

Author: A.S. Supehia
Bench: A.S. Supehia
                                                                                                               NEUTRAL CITATION




                               C/SCA/15930/2022                                  ORDER DATED: 09/02/2026

                                                                                                                undefined




                                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 15930 of 2022

                        ==========================================================
                                        BHIMJI VELJI SORATHIA CONSTRUCTION PVT. LTD.
                                                            Versus
                                       ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE
                        ==========================================================
                        Appearance:
                        DARSHAN R PATEL(8486) for the Petitioner(s) No. 1
                        KARAN G SANGHANI(7945) for the Respondent(s) No. 1
                        ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                                 and
                                 HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                             Date : 09/02/2026

                                                 ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

Learned advocate for the petitioner does not press the present writ petition as the same has been rendered infructuous in view of subsequent developments.

Accordingly, the present writ petition stands disposed of as withdrawn as having become infructuous.

(A. S. SUPEHIA, J)

(PRANAV TRIVEDI,J) Radhika / 21

 
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