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M/S Kerala Cricket Association vs Commissioner Of Income Tax, Trivandrum on 13 July, 2015

     ITEM NO.110                           REGISTRAR COURT. 2                     SECTION IIIA

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                          BEFORE THE REGISTRAR MR. SURAJIT DEY

     Petition(s) for Special Leave to Appeal (C)                    No(s).    9391/2015

     M/S KERALA CRICKET ASSOCIATION                                         Petitioner(s)

                                                     VERSUS

     COMMISSIONER OF INCOME TAX, TRIVANDRUM                                 Respondent(s)

     (With office report)

     WITH
     SLP(C) No. 9095/2015
     (With appln.(s) for c/delay in refiling SLP and Office Report)

     SLP(C) No. 9566-9570/2015
     (With appln.(s) for c/delay in refiling SLP and Office Report)

     Date : 13/07/2015 This petition was called on for hearing today.

     For Petitioner(s)                   Ms. Shruti Iyer, Adv.
                                         Mr. Senthil Jagadeesan,Adv.

     For Respondent(s)                   Ms. Rita Gupta, Adv.
                                         Mrs. Anil Katiyar,Adv.


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

SLP(C)Nos. 9391 & 9095 of 2015 Learned Counsel appearing on behalf of the sole respondent in both the matters have sought for time to file the counter affidavit. Four weeks time is granted to file the same.

Await service in respect of the sole respondent in SLP(C)Nos. 9566-70 of 2015.

List all the matters again on 18.09.2015.

(SURAJIT DEY) Registrar JG