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Thomas Muthoot vs Commissioner Of Income Tax (Tds) Kochi on 6 May, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.43+52                       COURT NO.7                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)                No(s).12571-12572/2016

     (Arising out of impugned final judgment and order dated 02/12/2015
     in ITA No. 71/2015 and ITA No. 74/2015 passed by the High Court of
     Kerala Aa Ernakulam)

     THOMAS MUTHOOT                                                   Petitioner(s)

                                                  VERSUS

     COMMISSIONER OF INCOME TAX (TDS) KOCHI                           Respondent(s)

     (with interim relief and office report)
     WIT
     S.L.P.(C)...CC No.8561/2016
     With appln.(s) for c/delay in filing SLP and Office Report)

     S.L.P.(C)...CC No. 8639-8640/2016
     With appln.(s) for c/delay in filing              SLP and Office Report)

     Date : 06/05/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)             Mr.   V. Giri, Sr. Adv.
                                   Mr.   K.V. Mohan, Adv.
                                   Mr.   R.K.Nair, Adv.
                                   Mr.   R.K. Raghavan, Adv.
                                   Mr.   K.V. Balakrishnan, Adv.

     For Respondent(s)

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

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.28998 of 2015.

(Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master