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Commissioner Of Income Tax-10, Mumbai vs Gold Coin Hospitality Pvt. Ltd. on 9 February, 2015

Bench: Ranjan Gogoi, Arun Mishra

                                                      1

     ITEM NO.34+59                            COURT NO.7                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)....../2015
                                   (CC No(s). 2057/2015)

     (Arising out of impugned final judgment and order dated 04/07/2014
     in ITA No. 1499/2013 passed by the High Court Of Bombay)

     COMMISSIONER OF INCOME TAX-10, MUMBAI                            Petitioner(s)

                                                  VERSUS

     GOLD COIN HOSPITALITY PVT. LTD.                    Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy of the impugned order and office report)


     WITH
     S.L.P.(C).../2015 (CC No. 2094/2015)
     (With appln.(s) for c/delay in filing SLP, exemption from filing
     certified copy of the impugned order and Office Report)
     With
     SLP(C)No...../2015 (CC No. 2150 of 2015)
     (With appln. For c/delay in filing SLP and office report)

     SLP(C)No....../2015 (Cc No. 2179 of 2015
     (With appln. For c/delay in filing SLP and office report)


     Date : 09/02/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA


     For Petitioner(s)               Mr. P.S. Narsimha,ASG
                                     Mr. Rupesh Kumar,Adv.
                                     Ms. Rachna Srivastava,Adv.
                                     Mr. Utkarsh Sharma,Adv.
                                     Mrs. Anil Katiyar,Adv.
     For Respondent(s)
Signature Not Verified
                            UPON hearing the counsel the Court made the following
                                               O R D E R

Digitally signed by Madhu Bala Date: 2015.02.09 17:16:37 IST Reason: Exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

Issue notice.

of 2015).

(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER