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The Commissioner Of Income Tax Iii vs M/S Mphasis Ltd. (Formerly Known As ... on 9 January, 2015

Bench: Chief Justice, A.K. Sikri

                ITEM NO.18                     COURT NO.1               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 for Special Leave to Appeal (C)......of 2015
                                         CC No. 21962/2014

                (Arising out of impugned final judgment and order dated
                01/08/2014 in ITA No. 1075/2008 passed by the High Court Of
                Karnataka At Bangalore)

                COMMISSIONER OF INCOME TAX III                          Petitioner(s)

                                                      VERSUS

                M/S MPHASIS LTD (FORMERLY KNOWN AS
                MPHASIS BFL LTD)                                       Respondent(s)

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

                Date :09/01/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE A.K. SIKRI

                For Petitioner(s)        Mr. Mukul Rohtgi, A.G.
                                         Ms. Diksha Rai, Adv.
                                         Ms. Charu Saini, Adv.
                                         Mrs. Anil Katiyar,Adv.


                For Respondent(s)


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

Delay condoned.

Notice.

Tag with C.A. No. 8509 of 2013.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2015.01.09 16:59:03 IST Reason: