Full Judgment Text
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.
JUDGMENT
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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