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M/S Mac Charles (India) Ltd vs The Asst. Commissioner Of Income Tax, ... on 20 April, 2015

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.46                              COURT NO.3                  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).   24510/2014

     (Arising out of impugned final judgment and order dated 22/04/2014
     in ITA No.916/2007 passed by the High Court Of Karnataka Circuit
     Bench At Dharwad)

     M/S MAC CHARLES (INDIA) LTD                                          Petitioner(s)

                                                     VERSUS

     ASST.COMR. OF INCOME TAX, CIRCLE 12(1) BANGLORE    Respondent(s)
     (With appln.(s) for permission to file additional documents and
     interim relief and office report)

     Date : 20/04/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                  Ms. Tessy Varghese,adv.
                                        Mr. R.K. Raghavan,Adv.
                                        For Mr. K.V. Mohan,Adv.

     For Respondent(s)                  Mr. Ranjit Kumar,SG
                                        Ms. Purnima Bhat Kak,Adv.
                                        For Mrs. Anil Katiyar,Adv.

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

A letter has been circulated by the learned counsel for the respondent seeking adjournment for filing counter affidavit.

Counter affidavit may be filed within three weeks from today.

Rejoinder affidavit, if any, may be filed within three weeks thereafter.

List the matter on 3rd July, 2015.

Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar