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Commissioner Of Income Tax-5 vs M/S Jet Airways India Ltd on 26 September, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.2                             COURT NO.5               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).    10799/2015

     (Arising out of impugned final judgment and order dated 06/05/2014
     in ITA No. 1159/2010 passed by the High Court of Bombay)

     COMMISSIONER OF INCOME TAX-5                                        Petitioner(s)

                                                   VERSUS
     M/S JET AIRWAYS INDIA LTD                                           Respondent(s)

     (with interim relief and office report)
     WITH
     SLP(C) No. 10831/2015
     (With Office Report)

     SLP(C) No. 18524/2015
     (With Office Report)

     Date : 26/09/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)              Mr. P.S. Patwalia, ASG
                                    Mr. Rana Mukherjee, Sr. Adv.
                                    Mr. S.Wasim A. Qadri, Adv.
                                    Ms. Rekha Pandey, Adv.
                                    Mr. K.L. Janjani, Adv.
                                    Ms. Rachna Srivastava, Adv.
                                    Mrs. Anil Katiyar,Adv.

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

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

Perused the letter circulated by the counsel for the respondent.

List these matters after two weeks to enable the Digitally signed by NEETU KHAJURIA Date: 2016.09.28 17:42:35 IST Reason: counsel to file counter affidavit.

                          (Neetu Khajuria)                         (Asha Soni)
                            Court Master                           Court Master