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M/S U.P. State Handloom Corporation ... vs Commissioner Of Income Tax, Kanpur on 17 April, 2015

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.31                                COURT NO.3                 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).24347/2013

     (Arising out of impugned final judgment and order dated 10/01/2013
     in ITR No.60/1993 passed by the High Court of Judicature at
     Allahabad)

     M/S U.P. STATE HANDLOOM CORPORATION LTD.                              Petitioner(s)

                                                      VERSUS

     COMMISSIONER OF INCOME TAX, KANPUR                                    Respondent(s)

     WITH SLP(C)Nos.24349/2013, 24350/2013 & 24881/2014
     (With Office Report)

     Date : 17/04/2015 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                  Mr.   Avi Tandon, Adv.
                                        Mr.   Rohit Sthalekar, Adv.
                                        Mr.   Umang Gupta, Adv.
                                        For   Mr. T. Mahipal,Adv.

     For Respondent(s)                  Ms. Niranjana Singh, Adv.
                                        Mr. Arijit Prasad, Adv.
                                        Mrs. Anil Katiyar,Adv.

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

A letter has been circulated by the learned counsel for the petitioner seeking adjournment for filing rejoinder affidavit.

Rejoinder affidavit may be filed within one week from today.

List the matters on 11th May, 2015.

Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar