Supreme Court - Daily Orders
C.I.T., Cochin vs Escapade Resorts (P) Ltd on 27 July, 2015
Bench: T.S. Thakur, V. Gopala Gowda
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ITEM NO.29 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 2029-2032/2011
(Arising out of impugned final judgment and order dated 25/05/2009
in ITA No. 3/2008,25/05/2009 in ITA No. 4/2008,25/05/2009 in ITA
No. 5/2008,25/05/2009 in ITA No. 6/2008,25/05/2009 in ITA No.
3/2008,25/05/2009 in ITA No. 4/2008,25/05/2009 in ITA No.
5/2008,25/05/2009 in ITA No. 6/2008 passed by the High Court of
Kerala at Ernakulam)
C.I.T., COCHIN Petitioner(s)
VERSUS
ESCAPADE RESORTS (P) LTD Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 2034/2011
(With Office Report)
SLP(C) No. 10946/2011
(With Office Report)
Date: 27/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. D.L. Chidananda,Adv.
Ms. Movita,Adv.
Mr. Santosh Kumar,Adv.
Ms. Anil Katiyar,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. K. V. Mohan,Adv.
Mr. A. Raghunath,Adv.
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.08.01
UPON hearing the counsel the Court made the following
05:17:47 IST
Reason: O R D E R
SLP(C) Nos. 2029-2032 of 2011:
Leave granted.
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The appeals are allowed in terms of the signed
order.
SLP(C) Nos. 2034 of 2011 and 10946 of 2011:
Post on 31.07.2015.
(SHASHI SAREEN) (VEENA KHERA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 5753-5756 OF 2015
(Arising out of SLP(C) Nos. 2029-2032 of 2011)
C.I.T. COCHIN ... Appellant(s)
Versus
ESCAPADE RESORTS (P) LTD. ... Respondent(s)
O R D E R
Learned counsel for the appellant submits that the issues that fall for consideration in these petitions stand fully covered in favour of the appellant-revenue in terms of the decision of this Court in Joint Commissioner of Income Tax, Mumbai Vs. Rolta India Limited 2011 (2) SCC 408. That position is not denied by learned counsel for the respondent-company. In circumstances, therefore, and for the reasons set out in the said decision, we allow these appeals and set the order passed by the High Court leaving the parties to bear their own costs.
.................J. (T.S.THAKUR) ...................J. (V.GOPALA GOWDA) New Delhi, July 27th, 2015.
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL Nos. OF 2015 (Arising out of SLP(C) Nos. 2029-2032 of 2011) C.I.T. COCHIN ... Appellant(s) Versus ESCAPADE RESORTS (P) LTD. ... Respondent(s) O R D E R Learned counsel for the appellant submits that the issues that fall for consideration in these petitions stand fully covered in favour of the appellant-revenue in terms of the decision of this Court in Joint Commissioner of Income Tax, Mumbai Vs. Rolta India Limited 2011 (2) SCC 408. That position is not denied by learned counsel for the respondent-company. In circumstances, therefore, and for the reasons set out in the said decision, we allow these appeals and set the order passed by the High Court leaving the parties to bear their own costs.
.................J. (T.S.THAKUR) ...................J. (V.GOPALA GOWDA) New Delhi, July 27th, 2015.
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