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Commissioner Of Income Tax-Ii, ... vs Official Liquidator Of M/S Gujarat ... on 27 March, 2015

Bench: Anil R. Dave, Amitava Roy

     ITEM NO.33                                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........../2015
                                              (CC No(s).875/2015)

     (Arising out of impugned final judgment and order dated 30/06/2014
     in CA No. 245/2012 in CP No.253/2008 in passed by the High Court Of
     Gujarat At Ahmedabad)

     COMMISSIONER OF INCOME TAX-II, AHMEDABAD                                   Petitioner(s)

                                                      VERSUS

     OFFICIAL LIQUIDATOR OF M/S GUJARAT TELEPHONE
     CABLES LTD. AND ANR.                               Respondent(s)
     I.A. 1/2015 (With c/delay in filing SLP and office report)

     Date : 27/03/2015 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                  Mr. P.S. Narsimha,ASG
                                        Mr. Tara Chandra Sharma,Adv.
                                        Mr. Rajeev Sharma,Adv.
                                        Mrs. Anil Katiyar,Adv.

     For Respondent(s)                  Mr.   V. Giri,Sr.Adv.
                                        Mr.   P.S. Sudheer,Adv.
                                        Mr.   Rishi Maheshwari,Adv.
                                        Ms.   Anne Mathew,Adv.
                                        Ms.   Anushruti Sinha,Adv.
                                        Mr.   Raj Kumar Kaushik,Adv.

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

Mr. V. Giri, learned senior counsel, has submitted that this Court has taken a similar view as in the impugned Judgment passed in Commissioner of Income Tax Vs. KTC Tyres (India) Ltd. & Ors. (2014) 185 Comp. Cas.

17 (SC).

 A copy of the same is given to the learned Additional Solicitor General so as to ascertain the fact.

List the matter on 10th April, 2015.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2