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Commissioner Of Income Tax, Kochi vs Trans Asian Shipping Services (P) Ltd. on 31 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

                                                   1

     ITEM NO.11                            COURT NO.14                 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).
     14430/2015

     (Arising out of impugned final judgment and order dated 23/01/2015
     in ITA No. 129/2012 passed by the High Court Of Kerala At
     Ernakulam)

     COMMISSIONER OF INCOME TAX, KOCHI                                 Petitioner(s)

                                                  VERSUS

     TRANS ASIAN SHIPPING SERVICES (P) LTD.                            Respondent(s)

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

     WITH
     S.L.P.(C)...CC No. 15225/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)


     Date : 31/08/2015 These petitions were 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 Rohatgi, AG
                                   Mr. C. Mukund, Adv.
                                   Mr. S.M.Vivek Anandh, Adv.
                                   Mrs. Anil Katiyar,Adv.


     For Respondent(s)             Mr.   Harish N. Salve, Sr. Adv.
                                   Mr.   K.V. Vishwanathan, Sr. Adv.
                                   Mr.   Alok Yadav, Adv.
                                   Mr.   Somnath Shukla, dv.
                                   Mr.   Udit Jain, Adv.
                                   Mr.   Harish Pandey, Adv.


                          UPON hearing the counsel the Court made the following
Signature Not Verified
                                             O R D E R

Digitally signed by ASHWANI KUMAR Date: 2015.09.02 18:38:35 IST Reason: Delay condoned.

Issue notice.

Mr. Harish Pandey, learned Advocate-on-record appearing for the respondent accepts notice and states that no counter affidavit is required to be filed.

List the matter on 16th November, 2015 for final disposal.

            (Ashwani Thakur)                               (Renu Diwan)
             COURT MASTER                                  COURT MASTER