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Supreme Court - Daily Orders

M/S. Advanta India Ltd. (Now Known As ... vs The Commissioner Of Income Tax on 13 October, 2017

Bench: A.K. Sikri, Ashok Bhushan

                                           1



     ITEM NO.1                   COURT NO.4                  SECTION IV-A

                         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).   4577/2015

     (Arising out of impugned final judgment and order dated 18-07-2014
     in ITA No. 434/2012 passed by the High Court Of Karnataka At
     Bangalore)

     M/S. ADVANTA INDIA LTD. (NOW KNOWN AS ADVANTA LTD.)Petitioner(s)

                                          VERSUS

     THE COMMISSIONER OF INCOME TAX & ANR.                     Respondent(s)

     ( IA No.101653/2017-AMENDMENT IN CAUSE TITLE[TO BE TAKEN UP AT THE
     END OF THE BOARD])


     WITH
     SLP(C) No. 4578/2015 (IV-A)
     (With appln for amendment of cause title)

      SLP(C) No. 4583/2015 (IV-A)
     (With appln for amendment of cause title)

      SLP(C) No. 4582/2015 (IV-A)
     (With appln for amendment of cause title)

      SLP(C) No. 4585/2015 (IV-A)
     (With appln for amendment of cause title)

      SLP(C) No. 7567/2015 (IV-A)
     (With appln for amendment of cause title)

      SLP(C) No. 6463/2015 (IV-A)
     (With appln for amendment of cause title)

      C.A. No. 1954/2015 (IV-A)
     (With office report on default)

     SLP(C) No. 7566/2015 (IV-A)
Signature Not Verified

Digitally signed by
     SLP(C) No. 6464/2015 (IV-A)
BALA PARVATHI
Date: 2017.10.14
12:56:21 IST
Reason:


     S.L.P.(C)...CC No. 3547/2016 (IV-A)

     SLP(C) No. 8509/2015 (IV-A)
                                   2


SLP(C) No. 8510/2015 (IV-A)

SLP(C) No. 9948/2015 (IV-A)
(With appln for amendment of cause title)

 S.L.P.(C)...CC No. 3505/2016 (IV-A)

SLP(C) No. 7558/2015 (IV-A)
(With appln for amendment of cause title)

 SLP(C) No. 7557/2015 (IV-A)

SLP(C) No. 19939/2015 (IV-A)

S.L.P.(C)...CC No. 3624/2016 (IV-A)

S.L.P.(C)...CC No. 3789/2016 (IV-A)

S.L.P.(C)...CC No. 3804/2016 (IV-A)

S.L.P.(C)...CC No. 3705/2016 (IV-A)

S.L.P.(C)...CC No. 3703/2016 (IV-A)

SLP(C) No. 9950/2015 (IV-A)

SLP(C) No. 9949/2015 (IV-A)
(With appln for amendment of cause title)

 SLP(C) No. 11727/2015 (IV-A)
(With appln for amendment of cause title)

 SLP(C) No. 4584/2015 (IV-A)
(With appln for amendment of cause title)

 SLP(C) No. 4579/2015 (IV-A)
(With appln for amendment of cause title)

Date : 13-10-2017 These petitioners were called on for hearing
today.

CORAM :
          HON'BLE MR. JUSTICE A.K. SIKRI
          HON'BLE MR. JUSTICE ASHOK BHUSHAN


For Petitioner(s)   Ms.   Praveena Gautam, AOR
                    Ms.   Vasanti V. Patel, Adv.
                    Mr.   Jitesh P. Gupta, Adv.
                    Ms.   Anil Katiyar, AOR
                    For   Karanjawala & Co., AOR
                                   3


For Respondent(s)    Ms. Pinky Anand, ASG
                     Mr. H.R. Rao, Adv.
                     Ms. Niranjana Singh, Adv.
                     Mr. Hemant Arya, Adv.
                    For Anil Katiyar, AOR

                    Mr.   Kavin Gulati, Sr. Adv.
                    Ms.   Ruby Singh Ahuja, Adv.
                    Mr.   Vishal Gehrana, Adv.
                    Mr.   Utsav Trivedi, Adv.
                    Mr.   Shubham Saigal, Adv.
                    Ms.   Manik Karanjawala, Adv.

                    Ms. Praveena Gautam, AOR
                    For Karanjawala & Co., AOR

                     Mr. A. N. Arora, AOR


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

Application for substitution is allowed. List along with Civil Appeal Nos. 356 of 2015 and other connected matters which are already on the regular Board.





(B.PARVATHI)                                (MALA KUMARI SHARMA)
COURT MASTER                                   COURT MASTER