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The Commissioner Of Income Tax vs M/S Ittina Properties (P) Ltd. on 16 January, 2015

Bench: Madan B. Lokur, Uday Umesh Lalit

  ITEM NOs.20+49                               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).
  407-408/2015

  (Arising out of impugned final judgment and order dated 15/07/2014
  in ITA Nos. 106/2014 and 575/2013 passed by the High Court of
  Karnataka at Bangalore)

  COMMISSIONER OF INCOME TAX AND ANR                                       Petitioner(s)

                                                       VERSUS

  M/S ITTINA PROPERTIES (P) LTD                                            Respondent(s)

  (With appln. (s) for c/delay in filing SLP and office report)

  WITH
  SLP(C).......CC No.438-439/2015
  (With appln.(s) for C/Delay in filing SLP and Office Report)

  SLP(C).......CC No.713-714/2015
  (Wih appln.(s) for C/Delay in filing SLP and Office Report)

  Date : 16/01/2015 These petitions were called on for hearing
  today.

  CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                   Mr. Ranjit Kumar, SG
                                      Mr. vikramjit Banerjee, Adv.
                                      Ms. Aishwarya Bhati, Adv.
                                      Mrs. Anil Katiyar, AOR

  For Respondent(s)

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

Delay condoned.

Issue notice.

Tag with Civil Appeal No.2076 of 2012.

(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER