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The Commissioner Of Income Tax Iii vs M/S Mphasis Ltd. (Formerly Known As ... on 22 January, 2015

Bench: Chief Justice, A.K. Sikri, R.K. Agrawal

                ITEM NO.14                       COURT NO.1               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 for Special Leave to Appeal (C)......of 2015
                                              CC No(s). 736/2015

                (Arising out of impugned final judgment and order dated
                01/08/2014 in ITA No. 196/2009 passed by the High Court Of
                Karnataka At Bangalore)

                COMMISSIONER OF INCOME TAX & ANR.                         Petitioner(s)

                                                        VERSUS

                M/S MPHASIS LTD.                                          Respondent(s)

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

                Date :22/01/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE A.K. SIKRI
                              HON'BLE MR. JUSTICE R.K. AGRAWAL

                For Petitioner(s)        Mr. Ranjit Kumar, S.G.
                                         Mr. Ritesh, Adv.
                                         Ms. Movita, Adv.
                                         Ms.Anil Katiyar,Adv.

                For Respondent(s)


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

Delay condoned.

Notice.

Tag with C.A. No. 8509 of 2013.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2015.01.22 17:41:50 IST Reason: