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Dy. Commissioner Of Income Tax vs M/S. Eris Life Sciences Pvt. Ltd. on 11 November, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.18                                  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)......CC       No(s).
     20707/2016

     (Arising out of impugned final judgment and order dated 14/06/2016
     in SCA No. 4650/2016 passed by the High Court Of Gujarat At
     Ahmedabad)

     DY. COMMISSIONER OF INCOME TAX                                                    Petitioner(s)

                                                            VERSUS

     M/S. ERIS LIFE SCIENCES PVT. LTD.                                                 Respondent(s)

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

     WITH

     S.L.P.(C)...CC No. 20871/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 11/11/2016 These petitions were called on for hearing today.

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

     For Petitioner(s)                       Mr. Ranjit Kumar, Solicitor General
                                             Mr. N. K. Kaul, ASG
                                             Mr. S. A. Haseeb, Adv.
                                             Mr. Zoheb Hossain, Adv.
                                             Mrs. Anil Katiyar, Adv.

     For Respondent(s)

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

Delay condoned.

We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.

(Jayant Kumar Arora) (Renu Diwan) 12:31:16 IST Reason: Court Master Assistant Registrar