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M/S. Hosdurg Range Kallu Chethu ... vs Commissioner Of Income Tax on 6 January, 2017

Bench: Kurian Joseph, A.M. Khanwilkar

     ITEM NO.52                                  COURT NO.7                 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).                       6918/2016

     (Arising out of impugned final judgment and order dated 13/08/2015
     in ITA No. 146/2014 passed by the High Court of Kerala at
     Ernakulam)

     M/S. HOSDURG RANGE KALLU CHETHU VYAVASAYA THOZHILALI
     SAHAKARANA SANGAM, REP. BY ITS SECRETARY                                    Petitioner(s)

                                                        VERSUS

     COMMISSIONER OF INCOME TAX, AAYAKAR BHAVAN, CALICUT                         Respondent(s)

     (with interim relief and office report)


     WITH
     SLP(C) No. 6919/2016
     (With Office Report)


     Date : 06/01/2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR


     For Petitioner(s)                    Mr.   Shyam Divan,Sr.Adv.
                                          Mr.   M. Gireesh Kumar,Adv.
                                          Mr.   Sriram P.,Adv.
                                          Mr.   Ankur S. Kulkarni,Adv.

     For Respondent(s)                    Mr. G. Tushar Rao,Sr.Adv.
                                          Mr. A.P. Mayee,Adv.
                                          Mr. Dhruv Sheoran,Adv.
                                          Mrs. Anil Katiyar,Adv.

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

Leave granted.

Reason: (NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR