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Additional Commissioner Of Income Tax vs Bausch And Lomb Eyecare (India) Pvt. ... on 5 July, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.36 + 69                             COURT NO.10                    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).
     11410/2016

     (Arising out of impugned final judgment and order dated 23/12/2015
     in ITA No. 676/2014 passed by the High Court Of Delhi At New Delhi)

     ADDITIONAL COMMISSIONER OF INCOME TAX                                    Petitioner(s)

                                                      VERSUS

     BAUSCH AND LOMB EYECARE (INDIA) PVT. LTD.                                Respondent(s)

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

     WITH

     S.L.P.(C)...CC No. 11618/2016
     (With appln.(s) for c/delay in filing SLP)

     with

     SLP{ (C) ....CC No. 12193-12194 of 2016
     (With appln.(s) for c/delay in filing SLP and office report)

     Date : 05/07/2016 These petitions were called on for hearing today.

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

     For Petitioner(s)                     Mr. Ranjit Kumar, Solicitor General
                                           Mr. Rupesh Kumar, Adv.
                                           Ms. Movita, Adv.
                                           Mrs. Anil Katiyar, Adv.

     For Respondent(s)

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

Delay condoned.

Leave granted.

Tag with Civil Appeal No. 132 of 2016.

(Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master