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The Commissioner Of Income Tax2 vs M/S.Tech Mahindr Limited(Formerly ... on 12 January, 2015

Bench: Chief Justice, A.K. Sikri

  ITEM NO.25                                 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).
  142/2015

  (Arising out of impugned final judgment and order dated 10/07/2014
  in ITA No. 260/2012 passed by the High Court Of Bombay)

  COMMISSIONER OF INCOME TAX                                               Petitioner(s)

                                                      VERSUS

  TECH MAHINDRA LTD.                                                       Respondent(s)

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


  Date : 12/01/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI

  For Petitioner(s)                  Mr.P.S.Narasimha, ASG
                                     Mr.Amitesh Kumar, Adv.
                                     Mr.Zoheb Hossain, Adv.
                                     Mrs. Anil Katiyar,Adv.


  For Respondent(s)                  Mr.S.Sukumaran, Adv.
                                     Mr.Anand Sukumar, Adv.
                                     Mr.Bhupesh Kumar Pathak, Adv.
                                     Ms.Meera Mathur, Adv.


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

Delay condoned.

Notice.

Tag with C.A.No.8492/2013.

(Vinod Kulvi) Court Master Reason: Asstt.Registrar