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Commissioner Of Income Tax Ahmedabad vs Creative Infocity Ltd. on 5 January, 2018

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.5+58                              COURT NO.7                 SECTION III

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS
     Item No.5
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38497/2017

     (Arising out of impugned final judgment and order dated 01-05-2017
     in TA No. 162/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     COMMISSIONER OF INCOME TAX AHMEDABAD                                 Petitioner(s)

                                                     VERSUS

     CREATIVE INFOCITY LTD.                              Respondent(s)
     (IA No.134801/2017-CONDONATION OF DELAY IN FILING)
     WITH
     Diary No(s). 36922/2017 (III)
     ( IA No.136975/2017-CONDONATION OF DELAY IN FILING)

     Item No.58
     Diary No(s). 39396/2017

     Date : 05-01-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                   Mr. Tushar Mehta,ASG
                                         Mr. K. Radhakrishnan, Sr. Adv.
                                         Mr. H. Raghavendra Rao, Adv.
                                         Mr. Rupesh Kumar, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

Issue notice.

Tag with SLP(C) No.32885/2017 (@ Diary No.35966/2017).

(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER