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Deputy Commissioner Of Income Tax vs Sun Pharmaceutical Industries Ltd. on 10 July, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.22 & 64                        COURT NO.8               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(S).
     12298/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/07/2013
     IN SCA NO. 3013/2013 PASSED BY THE HIGH COURT OF GUJARAT AT
     AHMEDABAD)

     DEPUTY COMMISSIONER OF INCOME TAX                              PETITIONER(S)

                                                  VERSUS

     SUN PHARMACEUTICAL INDUSTRIES LTD.                 RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
          WITH
     SLP(C)... CC NO.10236 OF 2015
     [WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT]

     Date : 10/07/2015 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                   Mr. P.S. Patwalia, ASG
                                         Mr. Rana Mukherjee, Sr. Adv.
                                         Mr. Ashok K. Srivastava, Adv.
                                         Mr. Tara Chandra Sharma, Adv.
                                         Mr. A.K. Srivastava, Adv.
                                         Ms. Rachna Srivastava, Adv.
                                         Mrs. Anil Katiyar, Adv.

     For Respondent(s)                   Mr. Ajay Vohra, Sr.Adv.
                                         Ms. Kavita Jha, Adv.

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

Heard learned counsel for the petitioner and perused the relevant material.

Issue notice on applications seeking condonation of delay as well as in the Special Leave Petitions.

                             [VINOD LAKHINA]                      [ASHA SONI]
                               COURT MASTER                      COURT MASTER