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Commissioner Of Income Tax, Central ... vs Shree Ostwal Builders Ltd. on 27 July, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.15                               COURT NO.13              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).
     12260/2015

     (Arising out of impugned final judgment and order dated 01/10/2014
     in ITA No. 836/2012 passed by the High Court Of Bombay)

     COMMISSIONER OF INCOME TAX, CENTRAL PUNE                          Petitioner(s)

                                                     VERSUS

     SHREE OSTWAL BUILDERS LTD.                                        Respondent(s)

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

     Date : 27/07/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN


     For Petitioner(s)                Mr. Mukul Rohtgi,AG.
                                      Mr. Guru Krishna Kumar,Sr.Adv.
                                      Mr. Rajiv Nanda,Adv.
                                      Mr. Ritesh Kumar,Adv.
                                      Mrs. Anil Katiyar,Adv.
     For Respondent(s)


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

It is argued by learned Attorney General that the interpretation that is to be given to clause (a) to Section 80IB(10) for consideration and though this aspect has been raised the High Court has not decided the same in the impugned judgment.

Delay condoned.

Issue notice limited to above.

Tag with SLP(C)...CC.No. 10081-10082/2015.

                            (SUMAN WADHWA)                       (SUMAN JAIN)
                              AR-cum-PS                          COURT MASTER