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Commissioner Of Income Tax 6 Mumbai vs M/S Glaxosmithkline Pharmaceuticals ... on 27 September, 2016

     ITEM NO.17                            REGISTRAR COURT. 2              SECTION IIIA

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS


                                           BEFORE THE REGISTRAR MR. M V RAMESH

     Civil Appeal                 No(s).    6650/2014

     COMMISSIONER OF INCOME TAX 6 MUMBAI                                 Appellant(s)

                                                        VERSUS

     M/S GLAXOSMITHKLINE PHARMACEUTICALS LTD.                            Respondent(s)




     Date : 27/09/2016 This appeal was called on for hearing today.


     For Appellant(s)                      Mr. Nishanth Patil,Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)                     Mr. U.A. Rana,Adv.
                                           Mr. Himanshu Mehta,Adv.
                                           M/s Gagrat & Co.,Adv.



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

Ld. Counsel for the appellant has filed the deficit Court fee which is barred by time by 11 day. Delay in filing same is condoned.

Ld. Counsel for the parties shall file the statement of case within the statutory period. After expiry of statutory period, list the matter before the Hon'ble Court.

(M V RAMESH) Date: 2016.09.27 16:04:25 IST Reason: Registrar MG