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Deputy Commnr. Of I.Tax,Rajkot vs Classic Network Ltd. on 31 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.7                              COURT NO.14                       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)......CC         No(s).
     8279/2012

     (Arising out of impugned final judgment and order dated 15/02/2011
     in SCA No. 14255/2010 passed by the High Court Of Gujarat At
     Ahmedabad)

     DEPUTY COMMNR. OF I.TAX,RAJKOT                                            Petitioner(s)

                                                     VERSUS

     CLASSIC NETWORK LTD.                                                      Respondent(s)

     (With appln. (s) for c/delay in filing and re-filing SLP                         and
     office report)


     Date : 31/08/2015 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                Mr.   Mukul Rohatgi, AG
                                      Mr.   Vikas Singh Jangra, Adv.
                                      Ms.   Aparajita Singh, Adv.
                                      Ms.   Anil Katiyar, Adv.
                                      Mr.   B. V. Balaram Das,Adv.

     For Respondent(s)


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

Delay condoned.

As the tax effect is low, we are not inclined to entertain this petition.

The Special Leave Petition is dismissed on this ground alone.

(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER