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Commissioner Of Income Tax.,New Delhi vs M/S Sun Pharmaceuticals Industries ... on 4 July, 2017

Bench: Dipak Misra, A.M. Khanwilkar

      ITEM NO.2                              COURT NO.2                SECTION XIV

                                  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).   7658/2012

      (Arising out of impugned final judgment and order dated 03-06-2011
      in ITA No. 148/2008 24-10-2008 in ITA No. 2736/2006 passed by the
      High court of delhi at new delhi)

      COMMISSIONER OF INCOME TAX, NEW DELHI                               Petitioner(s)

                                                     VERSUS

      M/S SUN PHARMACEUTICALS INDUSTRIES LIMITED                          Respondent(s)

      WITH

      SLP(C)             No.   8506/2015 (XVI)
      SLP(C)             No.   12741/2016 (XIV)
      SLP(C)             No.   37972/2012 (XIV)
      SLP(C)             No.   16832/2016 (XIV)
      SLP(C)             No.   27023/2013 (IX)
      SLP(C)             No.   27055/2016 (IX)
      SLP(C)             No.   34404/2013 (XIV)
      SLP(C)             No.   13832/2015 (XII-A)
      SLP(C)             No.   9879/2014 (IX)
      SLP(C)             No.   621/2014 (IX)


      Date : 04-07-2017 This petition was called on for hearing today.


      CORAM :              HON'BLE MR. JUSTICE DIPAK MISRA
                           HON'BLE MR. JUSTICE A.M. KHANWILKAR


      For Petitioner(s)                Mr.   K. Radhakrishnan, Sr. Adv.
                                       Mr.   H. Aghavanandra Rao, Adv.
                                       Mr.   N.K. Karhail
                                       Mr.   Anil Katiyar, AOR


      For Respondent(s)                Mr. Mayank Nagi, Adv.
                                       Mr. Shekhar Prit Jha, AOR
Signature Not Verified

Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.07.04
                                       Mr. Devashish Bharuka, AOR
15:36:14 IST
Reason:                                Mr. Vaibhav Niti, Adv.
                                       Ms. Anu Tyagi, Adv.
                                    2

                     Mr.   Salil Kapoor, Adv.
                     Mr.   Sumit Lalchandani, Adv.
                     Ms.   Ananya Kapoor, Adv.
                     Mr.   Sanat Kapoor, Adv.
                     Ms.   Soumya Singh, Adv.
                     Mr.   Kamal Mohan Gupta, AOR

                     Mr. Ved Kumar Jain, Adv.
                     Mr. Pranjal Srivastava, Adv.
                     Mr. Jay Kishor Singh, AOR

                     Mr. F.V. Irani, Adv.
                     Mr. Rustom B. Hathikhanawala, AOR

                     Mr. Rakesh K. Sharma, AOR
                     Mr. Nishant, Adv.

                     Ms. Kavita Jha, Adv.


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

SLP (C) Nos. 7658 & 37972 of 2012, 27023 & 34404 of 2013, 9879 & 621 of 2014, 8506, & 13832 of 2015 and 12741 of 2016 Leave granted.

Let the matters be added to the hearing list in the first week of October, 2017.

Let the matter be de-tagged from the bunch of matters and be listed on 10.07.2017.

     (Gulshan Kumar Arora)                           (H.S. Parasher)
         Court Master                                 Court Master