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Commissioner Of Income Tax-I, Ludhiana vs Amrik Singh Prop M/S. Nexo Products ... on 27 July, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.19                              COURT NO.13               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).
     13235/2015
     (Arising out of impugned final judgment and order dated 02/02/2015
     in ITA No. 64/2014 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     COMMISSIONER OF INCOME TAX-I, LUDHIANA                            Petitioner(s)

                                                    VERSUS

     AMRIK SINGH PROP M/S. NEXO PRODUCTS (INDIA)        Respondent(s)
     (with appln. (s) for c/delay in filing SLP and office report)
     WITH
     S.L.P.(C)...CC No. 13331/2015
     (With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay
     in filing SLP and Office Report)

     Date : 27/07/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                Mr. Mukul Rohtagi,A.G.
                                      Mr. D.L.Chidananda,Adv.
                                      Mr. P.V.Yogeshwaran,Adv.
                                      Mr. P.L.Nigam,Adv.
                                      Mrs. Anil Katiyar,Adv.
     For Respondent(s)

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

Delay condoned.

We are conscious of the fact that certain special leave petitions are pending on the interpretation that is to be given to Section 2(22)(e) of the Income Tax Act, 1961. However, on the facts of this case we are of the opinion that no such issue arises for determination, as far as this case is concerned.

                            (SUMAN WADHWA)                       (SUMAN JAIN)
                              AR-cum-PS                          COURT MASTER