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Commissioner Of Income Tax - 8 vs M/S. E-Square Leisure Pvt. Ltd. Through ... on 29 April, 2016

Bench: A.K. Sikri, R.K. Agrawal

     ITEM NO.19                            COURT NO.11              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)......CC              No.6646/2016

     (Arising out of impugned final judgment and order dated 29/09/2015
     in ITA No. 1941/2013 passed by the High Court of Bombay)


     COMMISSIONER OF INCOME TAX - 8                                 Petitioner(s)

                                                  VERSUS

     M/S. E-SQUARE LEISURE PVT. LTD.                                Respondent(s)

     I.A. 1/2016(with c/delay in filing SLP and office report)


     Date : 29/04/2016 This petition was called on for hearing today.


     CORAM :             HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE R.K. AGRAWAL


     For Petitioner(s)             Mr. Mukul Rohatgi, AG
                                   Mr. K. Radhakrishnan, Sr. Adv.
                                   Mr. Sudhir Walia, Adv.
                                   Ms. Niharika Ahluwalia, Adv.
                                   Ms. Diksha Rai, Adv.
                                   Mrs. Anil Katiyar, Adv.


     For Respondent(s)


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

Delay condoned.

Leave granted.

Tag with Civil Appeal No. 10803 of 2013.

(Ashwani Thakur) (Tapan Kr. Chakraborty) 12:45:45 IST Reason: COURT MASTER COURT MASTER