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Supreme Court - Daily Orders

The Asst. Commissioner Of Income Tax, ... vs V.M. Salgaocar & Brother Pvt. Ltd. on 4 March, 2016

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

     ITEM NO.6                              COURT NO.12                 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. 18447/2015

     (Arising out of impugned final judgment and order dated 22/04/2015
     in TA No. 26/2007 passed by the High Court Of Bombay At Goa)

     THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2                         Petitioner(s)
                                     VERSUS
     V.M. SALGAOCAR & BROTHER PVT. LTD.                                     Respondent(s)

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

     WITH

     S.L.P.(C)...CC No. 18672/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 04/03/2016 These matters were called on for hearing today.

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

     For Petitioner(s)
                                        Mr. Gaurav Panchnanda, Sr. Adv.
                                        Mr. Subas C. Acharya, Adv.
                                        Mr. B. K. Satija, Adv.
                                        Mr. A. Chitale, Adv.
                                        Ms. Aparajita Singh, Adv.
                                        Mr. B. R. Sethia, Adv.
                                        Mrs. Anil Katiyar, Adv.

     For Respondent(s)


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

We are informed that in Civil Appeal No. 7427 of 2012, identical issue arises for consideration and the appeal has been referred to a larger Bench.

Signature Not Verified

These petitions may, accordingly, be listed after Digitally signed by NIDHI AHUJA Date: 2016.03.08 decision in the said civil appeal. 17:32:34 IST Reason:

(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master