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Commissioner Of Income Tax-14 vs M/S Shakti Gems And Jewellery Through ... on 16 January, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.22                               COURT NO.9                 SECTION IIIA

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)....../2015
                                   (CC No(s). 326/2015)

     (Arising out of impugned final judgment and order dated 11/08/2014
     in ITA No. 767/2011 passed by the High Court Of Bombay)

     COMMISSIONER OF INCOME TAX-14                                           Petitioner(s)

                                                     VERSUS

     M/S SHAKTI GEMS AND JEWELLERY                      Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)


     Date : 16/01/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)               Mr. Manindar Singh,ASG
                                     Mr. S.A.Haseeb,Adv.
                                     Ms. Anita Sahni,Adv.
                                     Mrs. Anil Katiyar,Adv

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Leave granted.

of 2015.

Office is directed not to call for the Original Record(s) for the present.

(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.01.21 17:09:16 IST Reason: