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The Commissioner Of Income Tax Iii vs M/S Sasken Communication Technologies ... on 8 December, 2014

Bench: Chief Justice, A.K. Sikri

  ITEM NO.46+101                            COURT NO.1                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). 20171/2014

  (Arising out of impugned final judgment and order dated 06/06/2014 in
  ITA No. 130/2014 passed by the High Court Of Karnataka At Bangalore)

  COMMISSIONER OF INCOME TAX III BANGALORE & ANR                     Petitioner(s)

                                                 VERSUS

  M/S SASKEN COMMUNICATION                                           Respondent(s)

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

  With
  S.L.P.(C)...CC No. 20458/2014
  (With appln.(s) for c/delay in filing SLP and Office Report)

  Date : 08/12/2014 These petitions were called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI

  For Petitioner(s)                Mr. Ranjit Kumar, SG
                                   Ms. Meenakshi Grover, Adv.
                                   Ms. Rashmi Malhotra, Adv.
                                   Mrs. Anil Katiyar,Adv.

  For Respondent(s)

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

Delay condoned.

Notice.

Tag with Civil Appeal No.8509 of 2013.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar