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Commissioner Of Income Tax, Central-Ii ... vs N.G.C. Network (India) Pvt. Ltd. on 2 July, 2015

Bench: Ranjan Gogoi, M.Y. Eqbal

     ITEM NO.20                              COURT NO.8                  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)....../2015
                                   (CC No(s). 9099/2015)

     (Arising out of impugned final judgment and order dated 13/10/2014
     in ITA No. 595/2012 passed by the High Court Of Bombay)

     COMMISSIONER OF INCOME TAX, CENTRAL-II MUMBAI                        Petitioner(s)

                                                    VERSUS

     N.G.C. NETWORK (INDIA) PVT. LTD.                   Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy of the impugned order and office report)


     Date : 02/07/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE M.Y. EQBAL

     For Petitioner(s)                  Mr. Tushar Mehta,ASG
                                        Mr. S.A. Haseeb,Adv.
                                        Ms. Sadhana Sandhu,Adv.
                                        Mrs. Anil Katiyar,Adv.

     For Respondent(s)

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

Exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Leave granted.

Tag with C.A. No. 4010 of 2015 (@ SLP(C)No. 13072 of 2015).

Office is directed not to call for the original records) for the present.

Reason: (MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER