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C.I.T. Gandhinagar vs Gujarat Industrial Investment ... on 8 December, 2014

Bench: Chief Justice, A.K. Sikri

  ITEM NO.85                              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).   37718/2013

  (Arising out of impugned final judgment and order dated 18/10/2011
  in TA No. 686/2010 passed by the High Court Of Gujarat at
  Ahmedabad)

  C.I.T. GANDHINAGAR                                                 Petitioner(s)

                                                 VERSUS

  GUJARAT INDUSL.INV.CORP.LTD.                                       Respondent(s)

  (with office report)


  WITH SLP(C) No. 37719/2013
  (With Office Report)

  Date : 08/12/2014 These petitions were called on for hearing
  today.

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

  For Petitioner(s)                 Mr.Ranjit Kumar, Sol.Genl.of India
                                    Mr.Rahul Kaushik, Adv.
                                    Ms.Asha G.Nair, Adv.
                                    Mrs. Anil Katiyar,Adv.


  For Respondent(s)                 Mr.Amar Dave, Adv.
                                    Ms.Priyanka Rai, Adv.
                                    Mr. Chirag M. Shroff,Adv.



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

Leave granted.

Registry is directed not to secure the Original Records, Digitally signed by till it is ordered. Ramana Venkata Ganti Date: 2014.12.09 10:22:48 IST Reason: (G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar