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Commissioner Of Income Tax Range 1 ... vs M/S Vardhman Textiles Ltd Formerly ... on 4 May, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.19                              COURT NO.4               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). 9180/2017

     (Arising out of impugned final judgment and order dated 02/09/2016
     in ITA No. 410/2008 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     COMMISSIONER OF INCOME TAX RANGE 1
     LUDHIANA AND ORS                                              Petitioner(s)

                                                  VERSUS

     M/S VARDHMAN TEXTILES LTD
     FORMERLY KNOWN AS MAHAVIR SPINNING MILLS LTD                  Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 04/05/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)              Mr. P.S. Narasimha, ASG
                                    Mr. Prasenjit Keswani, Adv.
                                    Mr. D.L. Chidananda, Adv.
                                    Mr. N.K. Karhail, Adv.
                                    Mrs. Anil Katiyar,Adv.

     For Respondent(s)

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

Heard the learned counsel for the petitioners and perused the relevant material.

Delay condoned.

Issue notice.

Tag with Special Leave Petition(C) No.8217 of 2015.

20:28:09 TLT (Neetu Khajuria) (Asha Soni) Reason: Court Master Court Master