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Assistant Commissioner Of Income Tax vs Ats Promoters And Builders Pvt. Ltd. on 2 July, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.41                               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(s).                     8929/2015

     (Arising out of impugned final judgment and order dated 03/11/2014
     in ITA No. 89/2014 passed by the High Court Of Judicature at
     Allahabad)

     ASSISTANT COMMISSIONER OF INCOME TAX,
     CENTRAL CIRCLE, NOIDA.                                           Petitioner(s)

                                                     VERSUS

     ATS PROMOTERS & BUILDERS PVT. LTD.                               Respondent(s)

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

     (Along with the file of C.A. No. 3089/2012)

     Date : 02/07/2015 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. Tushar Mehta, ASG.
                                         Mr. Rupesh Kumar, Adv.
                                         Mrs. Anil Katiyar, Adv.

     For Respondent(s)

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

Delay condoned in filing the special leave petition is condoned.

Leave granted.

The matter to be heard along with Civil Appeal No. 3089/2012 and other connected matters.

13:05:38 IST COURT MASTER COURT MASTER Reason: