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Director Of Income Tax (It)-I, Mumbai vs M/S. Credit Agricole Indosuez (Now ... on 15 February, 2016

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.26+46                           COURT NO.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

     Item No.26
     Petition(s) for Special Leave to Appeal (C)....../2016
                                            (CC No.2590/2016)

     (Arising out of impugned final judgment and order dated 22/07/2015
     in ITA No. 1406/2013 passed by the High Court Of Judicature at
     Bombay)

     DIRECTOR OF INCOME TAX (IT)-I, MUMBAI                            Petitioner(s)

                                                 VERSUS

     M/S. CREDIT AGRICOLE INDOSUEZ (NOW CLAYON BANK),
     MUMBAI                                             Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)

     Item No.46
     SLP(Civil)...CC No.2954/2016
     (With appln. For c/delay in filing SLP and office report)

     Date : 15/02/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)             Mr.   Ashok Panigrahi,Adv.
                                   Mr.   T.M.Singh,Adv.
                                   Ms.   Rukmani Bobde,Adv.
                                   For   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.8291 of 2015.

(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Reason: