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Commissioner Of Income Tax Chennai-5 vs M/S Object Frontiers Software Pvt Ltd. on 3 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.14                               COURT NO.13               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. 13476/2015

     (Arising out of impugned final judgment and order dated 23/12/2014
     in TCA No. 939/2014 passed by the High Court Of Madras)

     COMMISSIONER OF INCOME TAX                                         Petitioner(s)

                                                     VERSUS

     M/S OBJECT FRONTIERS SOFTWARE PVT LTD.                             Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     WITH

     S.L.P.(C)...CC No. 12877/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 03/08/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                         Mr. Tushar Mehta, ASG.
                                         Ms. Swarupama C., Adv.
                                         Mr. P. V. Yogeshwaran, 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. 1937 of 2009 @ SLP (C)No. 11377 of 2008.

(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER