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Supreme Court - Daily Orders

Engineering Analysis Cenre Of ... vs The Commissioner Of Income Tax on 24 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                           1

     ITEM NO.52                   COURT NO.8                 SECTION IV-A

                         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). 33497-33498/2011

     (Arising out of impugned final judgment and order dated 15-10-2011
     in ITA No. 1258/2006 15-10-2011 in ITA No. 1270/2006 passed by the
     High Court Of Karnataka At Bengaluru)

     ENGINEERING ANALYSIS CENTRE OF EXCELLENCE PVT. LTD        Petitioner(s)

                                          VERSUS

     THE COMMISSIONER OF INCOME TAX & ANR.                    Respondent(s)


     WITH

     C.A. No. 1440/2017 (XIV)

     C.A. No. 2425/2017 (XIV)

     C.A. No. 2304/2013 (IV-A)

     C.A. No. 2305/2013 (IV-A)

     C.A. No. 2306/2013 (IV-A)

     C.A. No. 3402/2017 (IV-A)

     C.A. Nos. 10098-10102/2013 (IV-A)

     C.A. No. 6381/2016 (XIV)

     C.A. Nos. 2307-2308/2013 (IV-A)

     C.A. No. 6380/2016 (XIV)

     C.A. No. 10114/2013 (IV-A)

     C.A. No. 31/2017 (XIV)

     C.A. Nos. 10107-10108/2013 (IV-A)

     C.A. Nos. 10109-10111/2013 (IV-A)
Signature Not Verified

Digitally signed by R
NATARAJAN
Date: 2018.08.27

     C.A. No. 10097/2013 (IV-A)
16:55:49 IST
Reason:




     C.A. Nos. 10112-10113/2013 (IV-A)

     C.A. No. 10106/2013 (IV-A)
                                    2


SLP(C) Nos. 11423-11424/2012 (IV-A)

C.A. Nos. 10115-10117/2013 (IV-A)

SLP(C) No. 13386/2012 (IV-A)

C.A. No. 6388/2016 (XIV)

C.A. No. 6385/2016 (XIV)

C.A. No. 6384/2016 (XIV)

SLP(C) Nos. 10393-10404/2014 (IV-A)

C.A. Nos. 4623-4628/2014 (IV-A)

C.A. Nos. 4666-4667/2013 (IV-A)

SLP(C) No. 18095/2012 (IV-A)

SLP(C) No. 18115/2012 (XIV)

C.A. No. 10103/2013 (IV-A)

C.A. No. 10104/2013 (IV-A)

C.A. No. 32/2017 (XIV)

SLP(C) Nos. 24057-24058/2012 (IV-A)

C.A. No. 6376/2016 (XIV)

C.A. Nos. 6382-6383/2016 (XIV)

SLP(C) No. 19486/2012 (IV-A)

SLP(C) No. 18982/2012 (IV-A)

SLP(C) No. 20317/2012 (IV-A)

SLP(C) No. 19092/2012 (IV-A)

SLP(C) No. 18998/2012 (IV-A)

SLP(C) No. 18934/2012 (IV-A)

SLP(C) No. 19524/2012 (IV-A)

SLP(C) No. 19936/2012 (IV-A)

SLP(C) No. 19050/2012 (IV-A)
                                    3

SLP(C) No. 19779/2012 (IV-A)

SLP(C) No. 19001/2012 (IV-A)

SLP(C) No. 19919/2012 (IV-A)

SLP(C) No. 20054/2012 (IV-A)

SLP(C) No. 19384/2012 (IV-A)

SLP(C) No. 19684/2012 (IV-A)

SLP(C) No. 19746/2012 (IV-A)

C.A. No. 6764/2013 (IV-A)

C.A. No. 4629/2014 (IV-A)

C.A. No. 4631/2014 (IV-A)

C.A. No. 4630/2014 (IV-A)

C.A. Nos. 12276-12277/2016 (IV-A)

C.A. No. 10218/2016 (IV-A)

C.A. Nos. 6386-6387/2016 (XIV)

C.A. No. 4634/2014 (IV-A)

C.A. No. 10105/2013 (IV-A)

C.A. No. 6377/2016 (XIV)

C.A. No. 7852/2012 (IV-A)

C.A. No. 10673/2016 (XIV)

SLP(C) No. 31115/2016 (XIV)

C.A. No. 10674/2016 (XIV)

SLP(C) No. 37469/2013 (IV-A)

C.A. No. 792/2017 (XIV)

C.A. No. 11289/2016 (XIV)

SLP(C) Nos. 33495-33496/2011 (IV-A)

SLP(C) Nos. 34483-34687/2011 (IV-A)

SLP(C) Nos. 34477-34482/2011 (IV-A)
                                    4


SLP(C) Nos. 1703-1706/2012 (IV-A)

SLP(C) Nos. 1547-1548/2012 (IV-A)

C.A. No. 4419/2012 (IV-A)

C.A. No. 4420/2012 (IV-A)

C.A. Nos. 1416-1418/2013 (IV-A)

C.A. No. 1403/2013 (IV-A)

C.A. No. 1405/2013 (IV-A)

C.A. No. 1410/2013 (IV-A)

C.A. No. 1421/2013 (IV-A)

C.A. No. 1409/2013 (IV-A)

C.A. No. 1415/2013 (IV-A)

C.A. No. 1414/2013 (IV-A)

C.A. No. 1412/2013 (IV-A)

C.A. No. 1413/2013 (IV-A)

C.A. No. 1419/2013 (IV-A)

C.A. No. 1411/2013 (IV-A)

C.A. No. 1420/2013 (IV-A)

C.A. No. 1404/2013 (IV-A)

C.A. No. 1406/2013 (IV-A)

C.A. No. 1408/2013 (IV-A)

C.A. No. 1407/2013 (IV-A)

SLP(C) No. 33658/2017 (XIV)
(FOR ADMISSION & I.R.,
FOR   CONDONATION  OF   DELAY IN FILING ON   IA  47531/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
47533/2017)

SLP(C) No. 33657/2017 (XIV)
(FOR ADMISSION &   I.R., FOR CONDONATION OF DELAY IN FILING ON IA
73881/2017
FOR CONDONATION OF DELAY IN REFILING ON IA 73883/2017)
                                 5


C.A. No. 8617/2017 (XIV)
(FOR ADMISSION AND I.R.)

C.A. No. 9366/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.49232/2017-CONDONATION OF DELAY
IN FILING and IA No.49246/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 9486/2017 (XIV)
(IA No.52456/2017-CONDONATION OF DELAY IN FILING and IA
No.52457/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

SLP(C) No. 4605/2018 (XII)
(IA No.65711/2017-CONDONATION OF DELAY IN FILING)

C.A. No. 10758/2017 (XIV)
( IA No.70158/2017-CONDONATION OF DELAY IN FILING and IA
No.70160/2017-CONDONATION OF DELAY IN REFILING)

SLP(C) No. 24412/2017 (XIV)

C.A. No. 15499/2017 (XIV)

C.A. No. 17532/2017 (XIV)

SLP(C) No. 32219/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.116868/2017-CONDONATION OF DELAY
IN FILING and IA No.116870/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

C.A. No. 18311/2017 (XIV)

SLP(C) No. 33622/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.120441/2017-CONDONATION OF DELAY
IN FILING and IA No.120442/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

SLP(C) No. 33620/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.119135/2017-CONDONATION OF DELAY
IN FILING and IA No.119138/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

SLP(C) No. 33624/2017 (XIV)
(IA No.119567/2017-CONDONATION OF DELAY IN FILING and IA
No.119568/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

SLP(C) No. 33601/2017 (XIV)

C.A. No. 19837/2017 (XIV)

C.A. No. 20932/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.123259/2017-CONDONATION OF DELAY
IN FILING and IA No.123261/2017-CONDONATION OF DELAY IN REFILING)
                                  6


SLP(C) No. 33608/2017 (XIV)

SLP(C) No. 33575/2017 (XIV)
(IA No.125727/2017-CONDONATION OF DELAY IN FILING and )

C.A. No. 21832/2017 (XIV)

Diary No(s). 10859/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.46713/2018-CONDONATION OF DELAY
IN FILING and IA No.46714/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)

Diary No(s). 11820/2018 (XIV)

(FOR ADMISSION and I.R. and IA No.61533/2018-CONDONATION OF DELAY
IN FILING)

C.A. No. 4910/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.63220/2018-CONDONATION OF DELAY
IN FILING)

SLP(C) No. 17102/2018 (XIV)

SLP(C) No. 17103/2018 (XIV)


Date : 24-08-2018 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
          HON'BLE MS. JUSTICE INDU MALHOTRA


Counsel for parties :

                    Mr. P.S. Narsimha, ASG
                    Mr. Rupesh Kumar, Adv.
                    Mr. Arijit Prasad, Adv.
                    Ms. Sadhna Sandhu, Adv.
                    Mrs. Gargi Khanna, Adv.
                    Mr. T.M. Singh, Adv.
                    Mrs. Anil Katiyar, AOR

                    Mr. Deepak Chopra, Adv.
                    Harpreet S. Ajmani, AOR
                    Mr. Rohan Khare, Adv.
                    Ms. Priya Tandan, Adv.

                    Mr. P.S. Narasimha, ASG
                    Mr. K. Radhakrishnan, Sr. Adv.
                    Mr. Arijit Prasad, Adv.
                    Mrs. Gargi Khanna, Adv.
               7

Mr. Rohit Rao
Mrs. Anil Katiyar, AOR

Mr. P.S. Narasimha, ASG
Mr. Rohit Rao N.,, Adv.
Ms. Harshita Bhatnagar, Adv.

Mr. Percy Pardiwala, Sr. Adv.
Mr. T. Suryanarayan, Adv.
Mr. Kunal Verma, Adv.
Mrs. Y.P. Jha, Adv.
Mr. Piyush Bhardwaj, Adv.
Mr. Rustom B. Hathikhanawala, Adv.

Mr. Subodh S. Patil, Sr. Adv.
Mr. Ved Jain, Adv.
Mr. Pranjal Srivastava, Adv.

Mr. Deepak Chopra, Adv.
Mrs. Rashmi Chopra, Adv.
Mr. Amit Shrivastava, Adv.
Mr. Ankur Goyal, Adv.
Mr. Braj Kisore Mishra, Adv.
Ms. Aparna Jha, Adv.
Mr. Abhishek Yadav, Adv.
Ms. Kriti Sondhi, Adv.

Mr. Kishore Kunal, AOR
Mr. Abhishek Boob, Adv.

Mr. Parsi J. Padriwala, Sr. Adv.
Mr. Kamal Mohan Gupta, AOR
Mr. Sumit Lalchandani, Adv.

Mr.   Satyen Sethi, Adv.
Mr.   Arta Trana Panda, Adv.
Ms.   Gargi Sethee, Adv.
Mr.   Rameshwar Prasad Goyal, Adv.

Mr. Pankaj Kr. Mishra, Adv.
Mr. A.S. Bhasme, AOR

Mr.   Kamal Mohan Gupta, Adv.
Mr.   Salil Kapoor, Adv.
Mr.   Shivance Pandya, Adv.
Mr.   Sanat Kapoor, Adv.
Ms.   Ananya Kapoor, Adv.
Ms.   Soumya Singh, Adv.
Ms.   Pallavi Saigal, Adv.


Mr. V. Balachandran, AOR
Mr. K.R. Vasudevan, Adv.
               8

Mr. Siddharth Naidu, Adv.

Mr.   Senthil Jagadeesan, Adv.
Ms.   Sonakshi Malhan, Adv.
Ms.   Suriti Chowdhary, Adv.
Ms.   Mrinal Kanwar, Adv.

Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
Mr. Udit Naresh, Adv.


Mr.   Anand Sukumar, Adv.
Mr.   S. Sukumaran, Adv.
Mr.   Mayank Nagi, Adv.
Mr.   Bhupesh Kumar Pathak, Adv.
Ms.   Meera Mathur, AOR

Mr.   Parcy J Pardiwala, Sr. Adv.
Mr.   H. Raghavendra Rao, AOR
Mr.   Mukesh Butani, Adv.
Mr.   Shreyash, Adv.

Mr. Debmalya Banerjee, Adv.
Mr. A.S. Aman, Adv.
Mr. Manish Sharma, Adv.
Mr. Aviral Kapoor, Adv.
Ms. Iqra Khalid, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s Karanjawala & Co., AOR

Mr.   Ajay Bhargava, Adv.
Ms.   Vanita Bhargava, Adv.
Mr.   Rony O’ John, Adv.
Ms.   Shweta Kabra, Adv.
For   M/s Khaitan & Co., AOR

Mr. Sachit Jolly, Adv.
Ms. Anuradha Dutt, Adv.
Ms. Vijayalakshmi Menon, Adv.

Mr. Piyush Sachdev, Adv.
Mr. Runamoni Bhuyan, AOR
Mr. Suvinay Dash, Adv.

Mr. Ambhoj Kr. Sinha, AOR

Mr.   Mayank Nagi, Adv.
Mr.   Tarun Singh, Adv.
Mr.   Rameshwar Prasad Goyal, AOR
Mr.   Shekhar Prit Jha, AOR

Mr. Jagjit Singh Chhabra, AOR
                                  9


                     Mr. Nikhil Nayyar, AOR
                     Mr. Anil Kumar Gautam, AOR
                     Ms. B. Vijayalakshmi Menon, AOR

                     Ms. Rashmi Singhania, AOR

                     Mr. S. R. Setia, AOR

                     Ms. Puja Sharma, AOR
                     Mr. Kishore Kunal, AOR

                     Mr. Braj Kishore Mishra, AOR


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

Delay, if any, is condoned. Leave granted.

Hearing expedited.

(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER