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Hcl Technologies Ltd. vs Assistant Commissioner Of Income Tax on 28 April, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.6                                  COURT NO.6                   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) No(s).18864-18865/2016

     (Arising out of impugned final judgment and order dated 12/02/2016
     in RP No. 295/2015 15/04/2015 in ITA No. 46/2015 12/02/2016 in ITA
     No. 46/2015 passed by the High Court of Delhi at New Delhi)

     HCL TECHNOLOGIES LTD.                                                   Petitioner(s)

                                                      VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX                                    Respondent(s)

     (with office report)

     Date : 28/04/2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                  Mr.   Arvind P. Datar,Sr.Adv.
                                        Mr.   Ajay Vohra,Sr.Adv.
                                        Ms.   Kavita Jha,Adv.
                                        Mr.   Neeraj Jain,Adv.
                                        Mr.   Aditya Vohra,Adv.

     For Respondent(s)                  Mr. N.K. Kaul,ASG
                                        Mr. Sanyat Lodha,Adv.
                                        Mr. Sameer Abhyankar,Adv.
                                        Mrs. Anil Katiyar,Adv.
                                        Ms. Gargi Khanna,Adv.

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

Mr. Arvind P. Datar, learned senior counsel appearing for the petitioner submits that at the worst it is a case only of remand and, therefore, in case it is agreeable to the Union of India the order may be set aside and the matter may be remanded.

Learned Additional Solicitor General appearing for the respondent seeks time to get instruction.

List on 8.5.2017.

                         (NARENDRA PRASAD)                              (RENU DIWAN)
                           COURT MASTER                              ASSISTANT REGISTRAR