COMMR.OF INCOME TAX,BANGALORE vs. UNITED SPIRITS LTD

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C.A. No.-003215-003215 - 2011Supreme Court09 September 20131 pages
For Petitioner: B. V. BALARAM DASFor Respondent: SRIKALA GURUKRISHNA KUMAR

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Cause title — parties, addresses and appearances
Page 1 JUDGMENT IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3215 OF 2011 COMMR.OF INCOME TAX, BANGALORE APPELLANT VERSUS UNITED SPIRITS LTD. RESPONDENT WITH C.A.NO.3216/2011 C.A.NO.3217/2011 C.A.NO.3218/2011 C.A.NO.3219/2011 AND C.A.NO.3220/2011

O R D E R

1.

We have heard learned counsel for the parties to the lis.

2.

Having gone through the records of the case, we are of the considered opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly. No costs.

3.

However, the question of law raised is kept open to be agitated in an appropriate case. Ordered accordingly. .......................J. (H.L. DATTU) .......................J. (M.Y. EQBAL) NEW DELHI; SEPTEMBER 09, 2013

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