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Cit Delhi-Iv vs G.S Pharmbutor Pvt Ltd on 30 November, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.42                              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(s).   2382/2014

     (Arising out of impugned final judgment and order dated 19/03/2013
     in ITA No. 134/2013 passed by the High Court Of Delhi At New Delhi)

     CIT DELHI-IV                                                        Petitioner(s)

                                                    VERSUS

     G.S PHARMBUTOR PVT LTD                                              Respondent(s)

     WITH
     SLP(C) No. 2383/2014
     (With Office Report)


     Date : 30/11/2015 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.   P.S. Narasimha,ASG
                                      Mr.   Arijit Prasad,Adv.
                                      Ms.   Rekha Pandey,Adv.
                                      For   Mrs. Anil Katiyar,Adv.

     For Respondent(s)                Mr.   Salil Kapoor,Adv.
                                      Mr.   Shubham Rastogi,Adv.
                                      Mr.   Arunvir Singh,Adv.
                                      Mr.   Kamal Mohan Gupta,Adv.


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

We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.

Pending application, if any, stands disposed of. However, the question of law is kept open.

(Anita Malhotra) (Sneh Bala Mehra) Reason:

Court Master Assistant Registrar