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Commissioner Of Income Tax vs Gujarat Industrial Development ... on 29 August, 2014

Bench: Kurian Joseph, Rohinton Fali Nariman

         ITEM NO.16                               COURT NO.1                 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). 13524/2014

         (Arising out of impugned final judgment and order dated 28/01/2014
         in TA No. 1098/2013 passed by the High Court Of Gujarat At
         Ahmedabad)

         COMMISSIONER OF INCOME TAX                                           Petitioner(s)

                                                         VERSUS

         GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (GIDC)                    Respondent(s)

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

         Date : 29/08/2014 This petition was called on for hearing today.

         CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

         For Petitioner(s)                    Mr. L. Nageswara Rao, A.S.G.
                                              Ms. Rajni Ohri Lal, Adv.
                                              Ms. A. Subhashini, Adv.
                                              Mrs. Anil Katiyar ,Adv.

         For Respondent(s)


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

Delay in filing special leave petition is condoned.

Leave granted.

Connect with Civil Appeal No. 7376 of 2014.

(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER