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The Prinicipal Officer, Honda Motors ... vs Asst. Director Of Income Tax Noida on 13 October, 2014

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

                                          1

  ITEM NO.47                      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)            No(s).   26803/2014

  (Arising out of impugned final judgment and order dated 05/08/2014
  in WPT No. 1373/2012 passed by the High Court Of Judicature at
  Allahabad)

  THE PRINICIPAL OFFICER,
  HONDA MOTORS CO. LTD., JAPAN                               Petitioner(s)

                                          VERSUS

  ASST. DIRECTOR OF INCOME TAX NOIDA AND ORS                   Respondent(s)

  (with prayer for interim relief and office report)

  WITH

  SLP(C) No. 26804/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26824/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26825/2014
  (With prayer for Interim Relief)

  SLP(C) No. 26826/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26827/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26828/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26829/2014
  (With prayer for Interim Relief and Office Report)

  SLP(C) No. 26830/2014
  (With prayer for Interim Relief and Office Report)
Signature Not Verified

Digitally signed by

  SLP(C) No. 26832/2014
NEETU KHAJURIA
Date: 2014.10.15
12:16:45 IST
  (With prayer for Interim Relief and Office Report)
Reason:




  SLP(C) No. 26841/2014
  (With prayer for Interim Relief and Office Report)
                                   2


SLP(C) No. 26862/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26878/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26927/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26974/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26976/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26978/2014
(With prayer for Interim Relief and Office Report)

SLP(C) No. 26985/2014
(With prayer for Interim Relief and Office Report)

Date: 13/10/2014 These petitions were called on for hearing today.

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

For Petitioner(s)   Mr.   C.A. Sundaram, Sr. Adv.
                    Mr.   Tarun Gulati, Adv.
                    Mr.   Deepak Chopra, Adv.
                    Mr.   Kishore Kunal, Adv.
                    Mr.   Amit Srivastava, Adv.
                    Ms.   Vibhooti Malhotra, Adv.
                    Mr.   Shashi Mathews, Adv.
                    Mr.   R. Chandrachud,Adv.

For Respondent(s)   Mr. Ranjit Kumar, S.G.
                    Mr. Arijit Prasad, Adv.
                    Ms. Anil Katiyar, Adv.

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

Notice.

We permit the respondents to complete the proceedings as envisaged under Section 144C read with Section 153 of Income Tax Act, 1961.

We direct the petitioner(s) to cooperate with the Department for completion of the aforesaid proceedings.

We restrain the respondents from using coercive steps to recover any amounts that may be found due by the petitioner(s) during the pendency of these proceedings.

Counter affidavit, if any, by the respondents be filed in six weeks' time from today.

Rejoinder affidavit, if any, by the petitioner(s) be filed in three weeks' time thereafter.

Tag with Special Leave Petition (Civil) No.24455 of 2014 and other connected matters.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar