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Commissioner Of Income Tax-Iii, ... vs Lge And C Ncc (Joint Venture), Hyderabad on 23 February, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.20                              COURT NO.9                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)....../2015
                              (CC No(s). 1214/2015)

     (Arising out of impugned final judgment and order dated 30/07/2014
     in ITA No. 495/2014 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     COMMISSIONER OF INCOME TAX-III, HYDERABAD                             Petitioner(s)

                                                     VERSUS

     LGE & C-NCC (JOINT VENTURE), HYDERABAD             Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy of impugned orders and office report)


     Date : 23/02/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)               Mr. Mukul Rohatagi,AG
                                     Mr. Pratish Kapoor,Adv.
                                     Ms. Diksha Rai,Adv.
                                     Mrs. Anil Katiyar,Adv.

     For Respondent(s)


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

Exemption from filing certified copy of impugned order is allowed.

Delay condoned.

Issue notice.

(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2015.02.23 COURT MASTER COURT MASTER 17:15:58 IST Reason: