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The Commissioner Of Income Tax-Ii ... vs The Punjab State Federation Of Co-Op. ... on 12 October, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.15                               COURT NO.13                 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. 15133/2015

     (Arising out of impugned final judgment and order dated 24/03/2015
     in ITA No. 279/2012 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     THE COMMISSIONER OF INCOME TAX-II CHANDIGARH                         Petitioner(s)

                                                     VERSUS

     THE PUNJAB STATE FEDERATION OF
     CO-OP. HOUSING BUILIDING SOCIETIES LTD.                              Respondent(s)

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

     Date : 12/10/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                         Mr. P. S. Patwalia, ASG.
                                         Mr. Ritesh Kumar, Adv.
                                         Mr. Dhruv Sheoran, Adv.
                                         Mrs. Anil Katiyar, Adv.

     For Respondent(s)


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

Delay condoned.

Even when some of the special leave petitions raising similar issues are pending, in the peculiar facts of this case, we are not entertaining this special leave petition. The special leave petition is dismissed.

10:04:19 IST COURT MASTER COURT MASTER Reason: