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Commissioner Of Income Tax, Panaji Goa vs V.S. Dempo And Company Ltd. on 7 December, 2015

Bench: Madan B. Lokur, S.A. Bobde

     ITEM NO.32+67                            COURT NO.8                 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. 20878/2015

     (Arising out of impugned final judgment and order dated 29/04/2015
     in TA No. 65/2006 passed by the High Court Of Bombay At Goa)

     COMMISSIONER OF INCOME TAX, PANAJI GOA                               Petitioner(s)

                                                     VERSUS

     V.S. DEMPO AND COMPANY LTD.                                          Respondent(s)

     (With appln(s) for c/delay in filing SLP)

     WITH

     SLP (C).......CC No. 21584/2015
     (With appln(s) for c/delay in filing SLP and office report)

     Date : 07/12/2015 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)
                                         Mr. Ranjit Kumar, SG.
                                         Mr. D. L. Chidananda, Adv.
                                         Mr. Ashok Panigrahi, Adv.
                                         Mrs. Anil Katiyar, Adv.

     For Respondent(s)


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

Delay condoned.

The special leave petitions are dismissed.

(Nidhi Ahuja) (Jaswinder Kaur) Digitally signed by COURT MASTER COURT MASTER ASHWANI KUMAR Date: 2015.12.10 16:57:55 IST Reason: