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Rashtriya Ispat Nigam Ltd. vs The Assistant Commissioner Of Income ... on 19 February, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.50                            COURT NO.11                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).   17927/2015

     (Arising out of impugned final judgment and order dated 15/04/2015
     in WP No. 29925/2012 passed by the High Court of Judicature at
     Hyderabad for the State of Telangana and the State of Andhra
     Pradesh)

     M/S RASHTRIYA ISPAT NIGAM LTD.                                   Petitioner(s)

                                                  VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX,
     CIRCLE-3 (1), VISAKHAPATNAM AND ANR.                           Respondent(s)


     Date : 19/02/2016 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE KURIAN JOSEPH
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)               Mr. Arvind P. Datar, Sr.Adv.
                                     Mr. Pratap Venugopal, Adv.
                                     Ms. Surekha Raman, Adv.
                                     Mr. Purushottam Kumar, Adv.
                                     Ms. Niharika, Adv.
                              for    M/s. K. J. John & Co.,Adv.

     For Respondent(s)               Mr. Arijit Prasad, Adv.
                                     Ms. Diksha Rai, Adv.
                                     Mrs. Anil Katiyar,Adv.


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

Leave granted. Hearing expedited.

Sr. P.A. Court Master Reason: