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Commissioner Of Income Tax -Ii, ... vs M/S Hero Cycles Ltd on 30 June, 2016

Bench: Anil R. Dave, L. Nageswara Rao

  ITEM NO.15                               COURT NO.2                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).
  9841/2016

  (Arising out of impugned final judgment and order dated 07/01/2015
  in ITA No. 593/2009 passed by the High Court Of Punjab & Haryana At
  Chandigarh)

  COMMISSIONER OF INCOME TAX -II, LUDHIANA                            Petitioner(s)

                                                  VERSUS

  M/S HERO CYCLES LTD                                                 Respondent(s)

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP)

  Date : 30/06/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO

  For Petitioner(s)
                                    Mr. Maninder Singh, ASG
                                    Mr. S.A. Haseeb, Adv.
                                    Mr. D.K. Singh, 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.

Reason: [SUKHBIR PAUL KAUR] [SNEH BALA MEHRA] A.R.-CUM-P.S. ASSISTANT REGISTRAR