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M/S. Sonata Information Technology ... vs Commissioner Of Income Tax on 21 April, 2016

     Item No.96                                 1

                                  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).    1403/2013

     M/S SONATA INFORMATION TECH. LTD & ANR                    Appellant(s)

                                               VERSUS

     COMMISSIONER OF INCOME TAX AND ANR                        Respondent(s)

     (with office report)


     WITH
     C.A. No. 1404/2013
     Interim Relief and Office Report)

      C.A. No. 1405/2013
     Office Report)

      C.A. No. 1406/2013
     Interim Relief and Office Report)

      C.A. No. 1407/2013
     Office Report)

      C.A. No. 1408/2013
     Interim Relief and Office Report)

      C.A. No. 1409/2013
     Office Report)

      C.A. No. 1410/2013
     Office Report)

      C.A. No. 1412/2013
     Office Report)

      C.A. No. 1413/2013
     Office Report)
Signature Not Verified


      C.A. No. 1414/2013
Digitally signed by
Madhu Grover
Date: 2016.04.21

     Office Report)
16:07:37 SCT
Reason:




      C.A. No. 1415/2013
     Office Report)
Item No.96                             2

 C.A. No. 1416-1418/2013
Office Report)

 C.A. No. 1419/2013
Office Report)

 C.A. No. 1420/2013
Interim Relief and Office Report)

 C.A. No. 1421/2013
Office Report)

 C.A. No. 4666-4667/2013
Interim Relief and Office Report)

 C.A. No. 6764/2013
Interim Relief and Office Report)


Date : 21/04/2016 These appeals were called on for hearing today.




For Appellant(s)
                         Mr. Ambhoj Kumar Sinha,Adv.
                         Mr. Anil Kumar Gautam,Adv.

                         Mr. H. Raghavendra Rao,Adv.

For Respondent(s)        Ms. Gunwant Dara,Adv.
                         Mrs. Anil Katiyar,Adv.



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

C.A. Nos. 1403,1404,1407,1408,1412,1414,1415,1416-1418 and 1420 of 2013.

The office report indicates that the Ld. Counsel for the appellant has already filed the statement of case. Ld. Counsel for the respondents has failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

C.A. Nos. 1405,1406,1409,1410,1411,1413,1419 and 1421 of 2013 The office report indicates that the Ld. Counsel for the parties have already filed the statement of case. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M V RAMESH) Registrar MG