WPMS/3051/2016 on 2 January, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
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                                                WPMS No.3051 of 2016
                                                Hon'ble Pankaj Purohit, J.

Mr. Hari Mohan Bhatia, learned counsel for the petitioners.

2. Mr. Pulak Raj Mullick, learned counsel for the respondent.

3. The matter is listed on a miscellaneous application (IA No. 5213/2024). By means of the said application filed by the respondent, the respondent seeks that the matter be placed to the Division Bench of this Court in view of the judgment passed by the Hon'ble Apex Court in Columbia Sportswear Company vs. Director of Income Tax, Bangalore (judgment dated 30.07.2011 passed in SLP (C) No. 31543 of 2011).

4. Learned counsel for the petitioner has no objection to the said application in view of the law laid down by the Hon'ble Apex Court as mentioned hereinabove.

5. Accordingly, the miscellaneous application is allowed.

6. Let the matter be placed before the Division Bench as per the roster.

(Pankaj Purohit, J.) 02.01.2026 AK